K.B. BASAVARAJ Vs. CIRCLE INSPECTOR

JUDGEMENT

(1.) This revision petition is filed by the revision petitioner/accused seeking for setting aside the impugned judgment and order of conviction dated 02.03.2012 passed by the II Additional sessions Judge, Bellary, in Criminal Appeal No52/2011 confirming the judgment and order of conviction dated 13.10.2011 passed by the Judicial Magistrate First Class, Siruguppa, in CC No.510/2008.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to this case is that, the accused being driver of the lorry bearing No.KA.14/B.786, on 14.04.2008 at about 5.30 a.m., in between Halekote Village and Siruguppa on Bellary- Siruguppa road, drove the vehicle in a rash and negligent manner endangering human life and public safety, and ran over the herd of sheep, goats and one person by name Ravihal Durgappa, who was going along with his sheep and thereby the said person died on the spot and about ten sheep died and some of the sheep sustained grievous and simple injuries while, one goat died. It is further alleged that, some of the inmates of the lorry, have also sustained fatal injuries. Immediately after the accident, the accused/revision petitioner ran away from the spot, without providing any medical aid to the injured.