SANJAY COLARO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal has been preferred by the accused- appellant against the final judgment dtd. 21/11/2022 passed by the High Court of Karnataka in Criminal Revision Petition No. 323 of 2013 wherein the High Court has dismissed the revision petition preferred by the appellant herein and upheld the judgment of conviction and sentence dtd. 21/11/2011 passed by the Principal Civil Judge & JMFC, Ramanagara [Trial Court] in CC No. 431 of 2008 under Sec. 279 and 304A of Indian Penal Code, 1860 [IPC].

(3.) Briefly put, the case of the prosecution is that on 29/3/2008, at about 11 a.m. near a place called Ramadevara Pada on Bengaluru-Mysuru Road, the accused-appellant has been alleged to be driving his motorcar bearing registration no. KA- 03- MC-2926 in a rash and negligent manner and dashed into one Sri Chaluvappa, a pedestrian. Due to the said accident, the said Chaluvappa sustained multiple injuries on his body and succumbed to the same before he was taken to the hospital. The accused was charged of offences punishable under Ss. 279 and 304A of the IPC.