K. JAGADISH Vs. STATE OF KARNATAKA & ANR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The appellant stood convicted by the trial court for commission of offences under Section 279,337 and 304-A IPC and Section 146 read with 196 of the Motor Vehicle Act. He was sentenced to undergo simple imprisonment for 6 months under Sections 304A and 279 IPC and simple imprisonment for 3 months under Section 337 of IPC and simple imprisonment for 1 month under Section 146 r/w 196 of M.V. Act and a fine of Rs. 2000/-.

(3.) Appeal was preferred against the judgment and order which was dismissed. Against that, revision was preferred before the High Court but that was also dismissed.