ABDUL MUNAF Vs. STATE BY RURAL POLICE STATION

JUDGEMENT

(1.) The present criminal petition has been filed by the petitioner-applicant to set aside the order passed by the 1st Additional Civil Judge (Jr.Dn) & JMFC Court, Chitradurga District, Chitradurga in Crime No.342/2019 in C.C.No.1469/2020 dated 04.12.2019, which has been confirmed subsequently by the 1st Additional District and Sessions Judge, Chitradurga in Criminal Revision Petition No.38/2020 dated 12.05.2020.

(2.) I have heard Sri.Santhosh R. Nelkuduri, learned counsel for the petitioner-applicant and Sri.H.R.Showri, learned HCGP for the respondent.

(3.) A complaint was registered alleging that the driver of the lorry bearing registration No.TN.34-AA.7578 drove the same in a rash and negligent manner and dashed against the Tractor/Trailer bearing registration No.KA.35/T.1666 and caused the injuries. Subsequently, the charge sheet has been filed as against the accused - driver of the lorry and on 27.02.2020, the driver of the lorry pleaded guilty for the alleged offences and he has been convicted.