SIDDANNA Vs. STATE

JUDGEMENT

(1.) Aggrieved by the orders of conviction and sentence passed against him for the offences punishable under Sections 279 , 337 , 338 and 304A of IPC, the petitioner has preferred the above revision petition.

(2.) The petitioner was accused No.1 in C.C.No.83/2010 on the file of the Civil Judge and J.M.F.C., Molakalmuru. Accused No.2 was one Parameshwarappa S/o. Shivappa driver of the lorry bearing KA-16-A-9342. On the basis of the charge sheet filed by Thalaku police in Crime No.153/2009, the petitioner and accused No.2 were prosecuted in C.C.No.83/2010 for the offences punishable under Section 279 , 337 , 338 and 304A of IPC and Section 8 read with Section 18 of the Karnataka Traffic Control Act, 1960.

(3.) The case of the prosecution in brief was as follows: