STATE OF RAJASTHAN Vs. KARNE RAM

JUDGEMENT

(1.) The present appeal has been preferred challenging the judgment of acquittal dtd. 20/2/1998 passed by the learned Civil Judge & Judicial Magistrate-I, Piligbanga District Hanumangarh in Criminal Case No.15/1997, whereby the respondent-accused has been acquitted of the offences punishable under Ss. 279 and 304-A of the Indian Penal Code.

(2.) I have heard the Dy.G.A. as well as counsel appeared on behalf of the respondent-accused. The impugned judgment as well as the entire record of the case have been minutely scrutinized.

(3.) The prosecution case, in brief, arises out of an incident dtd. 26/12/1996, wherein it was alleged that the accused, while driving a truck bearing registration No. RRF-4525 on the Pilibanga- Rawatsar road, drove the vehicle in a rash and negligent manner and collided with a motorcycle driven by deceased Omprakash, resulting in fatal injuries to him.