SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed against the judgment in C.C. No.3685/2011 on the file of II Additional Civil Judge and J.M.F.C, Tumkur, wherein, the court convicted the accused-revision petitioner for the offences punishable under Section 279 and 304A of Indian Penal Code (for short 'IPC') read with Section 187 of the Indian Motor Vehicles Act (for short 'IMV Act') and sentenced the accused to pay a fine of Rs.500/- for the sentence under Section 279 of IPC and simple imprisonment for a period of two months with a default sentence of simple imprisonment for 10 days and for offence punishable under Section 304A of IPC simple imprisonment for a period of one year and a fine of Rs.1,000/- with a default sentence simple imprisonment for 15 days and for the offence punishable under Section 187 of IMV Act the accused was sentenced to pay a fine of Rs.500/- with a default sentence of simple imprisonment of 10 days which was confirmed in Crl.A No.101/2013 on the file of Fast Track Court, Tumkur by judgment dated 23.12.2014.

(2.) Brief facts which are necessary for disposal of this revision petition are as under:

(3.) It is further contended that the driver of the lorry ran away from the spot without intimating the accident to the police. On registration of the case, the police investigated the matter in detail and Circle Inspector of Rural Police Station, Tumkur filed a charge sheet against the accused for the offences punishable under Sections 279 and 304A of IPC and Section 187 of the IMV Act.