CROWN PROSECUTOR Vs. KHADIR MOHIDEEN

JUDGEMENT

(1.) Appeal against the acquittal of a motor-bus owner for allowing his driver to drive his omnibus without a license in contravention of Section 6 of Act VIII of 1914.

(2.) The license had expired and the accused pleaded that the expiry was without his knowledge. A man cannot entrust his car to another person and plead that he presumed that he was licensed. He must assure himself that he is licensed.

(3.) The acquittal is accordingly set aside. Accused is found guilty of allowing his motor vehicle to be driven by a person without a license as proved by P. Ws. 1 and 2 and is fined Rs. 5 (Rupees five), in default one week's simple imprisonment-- Secs.6 and 16 of Act VIII of 1914.