IBRAHIM PASHA Vs. STATE

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence for the offences punishable under Sections 279, 337 and 304A of IPC passed by the trial Court and confirmed by the first appellate Court, the accused has preferred the above revision petition.

(2.) On 04.07.2009 at about 5.15 p.m. on NH 206 near Bhadrapura Gate, Kibbanahalli Hobli, Tiptur Taluk, an accident took place between motor cycle bearing No.KA-44 H 9622 and lorry bearing No.AP 21 V 3469. The petitioner was the driver of the said lorry. In the said accident one Gangadhar died and PW3 Nanjegowda and his 6 year old son suffered injuries.

(3.) Nanjegowda filed complaint as per Ex.P2 alleging that when himself, his son Yashwant and Gangadhar were proceeding on Motor cycle No.KA-44-H-9622 from Moodlakoppa to Guddadapalya lorry No.AP-21-V-3469 came from the opposite side in a rash and negligent manner and hit the motor cycle. In the complaint, he alleged that Gangadhar was riding his motor cycle. He further alleged that on learning about the incident PW.1 Raghu and PW.2 Jagadish shifted them to Tiptur Hospital in the ambulance of the said hospital and Gangadhar died on the spot.