KANAGARAJ Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) The appellant assails his conviction under Sec. 279, 304A I.P.C. sentencing him to undergo six months simple imprisonment and to pay a fine of Rs.1,000.00. The appeal preferred against the same was dismissed. The Criminal revision preferred by the appellant has also been dismissed.

(3.) The appellant was driving his motor-cycle rashly and hit the deceased who was walking on the left side flank of the road. Pws 1, 2 and 6, the auto drivers who were present are eye witnesses to the accident.