STATE OF MADHYA PRADESH Vs. PREMLAL

JUDGEMENT

(1.) Heard on admission.

(2.) The State has preferred this criminal appeal against the judgment dated 4/1/2012 passed by the learned JMFC Balaghat in Criminal Case No. 507/07 whereby the respondent was acquitted from the charge of Section 304A of IPC.

(3.) The prosecution's case, in short, is that on 18.5.2007 Sunil (PW-1) had lodged an FIR at Police Station Lanji District Balaghat that the respondent Premlal drove the motorcycle with an excessive speed and dashed with Tulsiram, elder brother of the complainant. The victim Tulsiram was taken to the hospital and thereafter he expired. After considering the prosecution evidence the learned JMFC acquitted the respondent.