HASANSAB ABDULSAB TAMBOLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) 'Whether the impugned order of conviction and sentence dated 14.06.2010 in C.C. No. 961/2009 convicting the petitioner for the offences punishable under Section 279 and 338 of IPC and confirmed by the First Appellate Court suffers any illegality, impropriety or incorrectness?' is the question involved in this case.

(2.) On 15.10.2009 at about 5.45 p.m. when P.W. 1-Nursab Imamsab Naragund and P.W. 2-Bandenawaj Chandsaheb Jamakhandi were proceeding in motor cycle bearing Registration No. KA-29/Q/1946 near Kerudi Hospital, Bagalkot Town, auto-rickshaw bearing Registration No. KA-29/8593 driven by the petitioner hit the said motorcycle and caused the accident.

(3.) In the accident, P.W. 1 and P.W. 2 suffered injuries. P.W. 1 and P.W. 2 were shifted to Kerudi Hospital. On receipt of Medico Legal Intimation from the hospital, P.W. 4 PSI of Bagalkot Traffic police station visited the hospital and recorded the statement of P.W. 1 as per Ex. P1.