STATE OF KARNATAKA Vs. VEERABHADRAPPA

JUDGEMENT

(1.) In this appeal, the State is before this Court challenging the judgment and order of acquittal passed by the II Additional Civil Judge and JMFC., in CC.No.983/2008, dated 12.10.2017 whereunder the respondent herein is acquitted.

(2.) Learned counsel for the respondent has remained absent. Though this matter is listed for admission, by consent of the learned HCGP, it is taken up for final disposal and is disposed of by this judgment.

(3.) Brief facts of the case are that on 1.7.2007 at about 12.10 p.m, the accused being the driver of the lorry bearing Regn.No.KA-25-B-1375 drove the same in a rash and negligent manner so as to endanger the human life and dashed against the motorcycle bearing Regn.No.KA-20-R-2681, and thereafter dashed to Indica Car bearing Regn.No.KA-20-A-3999, as a result of which inmates of the said Indica Car sustained the injuries and mother of the complainant sustained grievous injuries and subsequently, she succumbed to the injuries. On the basis of the complaint, a case has been registered and after completion of investigation, the charge sheet was filed as against the accused.