MOULALI IMAMHUSSAIN BHAGWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed against the judgment of conviction and order of sentence passed in C.C.No.246/2005 on the file of the Civil Judge (Jr.Dn.) and JMFC, Shiggaon dated 17.06.2009 and confirmed by the Sessions Judge (Fast Track) at Haveri in Crl.A.No.40/2009 dated 18.03.2013 and prayed for allowing the revision petition by setting aside the impugned judgments by acquitting the revision petitioner.

(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 facts leading to the case are that, on 07.01.2005 the accused being the driver of the KSRTC bus bearing Reg.No.KA24/F-2791 near Bankapur cross of P.B.Road, drove the vehicle in a rash and negligent manner and in a high speed and dashed against the lorry bearing Reg.No.KA-14/4466 resulting in death of cleaner of the lorry as well as two passengers of the bus and also caused grievous and simple injuries to other passengers, who were travelling in the said bus. In this regard, a complaint came to be lodged and after investigation, the investigating officer has submitted the charge against the accused. 'A' charge sheet has been submitted against the driver of the lorry which is registered against him in C.C.No.245/2005 and 'B' charge sheet is filed against the driver of the KSRTC bus i.e., present revision petition in C.C.No.246/2005. After submission of the charge sheet, the learned Magistrate has taken cognizance and the accused has appeared in pursuance of summons issued to him and he was enlarged on bail. He denied the accusation made against him.