JAGANNATHA @ MUNIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence rendered by the Court of I Addl. District and Sessions Judge, Bangalore rural district, Bangalore in Spl.C.No.102/2006 dated 23.07.2010 convicting the accused for the offence punishable under Section 304-A of IPC and sentenced to undergo simple imprisonment of six months and to pay a fine of Rs.10,000/- and in default of payment of fine, to undergo further imprisonment for one month.

(2.) The factual matrix of the appeal is as under:

(3.) In pursuance of the death of deceased - Munikrishna and also the dog, the father of deceased Dairy Muniyappa filed a complaint before Hosakote Police. Based upon the complaint, the case in Crime No.38/2006 came to be registered for the offences punishable under Section 304, 429 of IPC besides Section 135(E) of the Karnataka Electricity Act. Subsequently, the case was taken up for investigation by the Investigation Officer and after completion of investigation, charge sheet came to be laid against the accused for the offence punishable under Section 304- A, 429 of IPC beside Section 135(E) of the Karnataka Electricity Act, 2003 before the committal court.