HANUMAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is preferred by Accused aggrieved by the judgment of conviction and order of sentence passed by Addl. Civil Judge and JMFC, Bagalkot in C.C.No.946/2009 dated 02.09.2010 convicting him for the offences punishable under Section 279, 337 and 338 of IPC, which is confirmed in Crl.A.No.72/2010 dated 31.03.2011 by Sessions Judge, Bamako.

(2.) Parties herein shall be referred to as per their status before the trial Court for the sake of convenience.

(3.) Brief facts leading to this case are as under: It is the case of the prosecution that on 09.09.2009 at about 8.00pm in the night on the Shirur Kamatagi Road, after about 3 kilometers of Kamatagi near the land of one Muttappa Vaneppa Malaghan near Shirur Village, accused while driving a KSRTC bus bearing Registration No.KA-38 F-437 coming from Kamatagi side towards Bagalkot, drove the said bus in a rash and negligent manner so as to endanger human life and he negligently dashed against the Bullock Cart, going in front of the bus on the very same direction towards Shirur and caused accident. Due to the accident PW1 who was rider of Bullock Cart along with PW3 sustained grievous injuries and PW2 sustained simple injury. Thereby accused committed the offences punishable under Sections 279, 337 and 338 of IPC.