STATE OF KARNATAKA Vs. PRASHANTH

JUDGEMENT

(1.) Criminal Appeal No.266/2018 is preferred by the State seeking leave to appeal and for setting aside the judgment and order of acquittal dated 13.02.2017 passed in Crl.A. No.252/2015 by the IV Additional District & Sessions Judge, D.K. Mangalore, for the offence punishable under Section 304A IPC and to confirm the order of conviction dated 29.10.2015 passed in C.C. No.826/2013 by the I Additional Civil Judge and JMFC, Bantwal, convicting the respondent- accused for the offence punishable under Section 279 , 337 and 304A IPC.

(2.) The Criminal Revision Petition No.1040/2017 is preferred by the appellant-accused against the judgment of conviction and sentence passed in Crl.A. No.252/2015 by the IV Additional Sessions Judge, Mangalore, D.K. for the offence punishable under Section 279 and 337 of IPC.

(3.) The trial Court had sentenced the accused to undergo simple imprisonment for a period of one month and to pay a fine of Rs.1,000/- for the offence punishable under Section 279 IPC and further undergo simple imprisonment for one month and to pay a fine of Rs.500/- for the offence punishable under Section 337 IPC. The accused was also sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs.1,000/- for the offence punishable under Section 304A IPC. In default to pay the fine amount, to undergo simple imprisonment for a period of one month. The accused is directed to pay compensation of Rs.2,000/- each to C.W.1 and to the family of the deceased.