SURESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused was convicted for the offence punishable under Ss. 279, 304A IPC read with Ss. 134(a) and (b) read with Sec. 187 of Motor Vehicles Act in CC No.420/2007 by the Civil Judge and JMFC, Krishnarajapet dtd. 30/6/2011, which was confirmed by the District Judge, Fast Track Court at Srirangapatna, in Criminal Appeal No.51/2011 has preferred this Revision Petition.

(2.) The brief facts for disposal of the case are as under:

(3.) The presence of the accused was secured and plea was recorded. Accused pleaded not guilty and therefore, trial was held.