M. RAJENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision is filed against the judgment of conviction and order of sentence passed in C.C. No.245/2005 on the file of the Civil Judge (Jr.Dn.) and JMFC, Shiggaon ( for short, 'trial Court ') dated 17.06.2009 and confirmed by the Court of Sessions Judge (Fast Track) at Haveri ( for short, 'Sessions Judge/Court ') by judgment dated 18.03.2013 in Criminal Appeal No. 34/2009 and prayed for allowing the revision by setting aside the impugned judgments and 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 this case are that, on 07.01.2005 the accused being the driver of the lorry bearing Registration No.KA-14/4466 near Bankapur Cross of P.B. Road, drove the vehicle in a rash and negligent manner and in high speed and dashed against the KSRTC Bus bearing Registration No.KA-24/F-2791 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 traveling in the said bus. In this regard, a complaint came to be lodged and after investigation, the Investigating Officer submitted the charge sheet against the accused. 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 has denied the accusation made against him.