CHAMANSAB MOHAMMAD GOUSE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision petition is preferred by the accused against his conviction and sentence passed by the trial Court for offence punishable under Ss. 279, 304 (A) of IPC and Sec. 184 of M.V. Act, which is confirmed by the appellate Court.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) The case of the prosecution is that on 15/4/2009 at 11:15 am, the accused being the driver of goods Auto Rickshaw bearing registration No.KA-31/4160 drove the same in a rash and negligent manner from Sirsi to Banvasi endangering human life and public sa fety and hit against the motorcycle of Shivanand Veerabadrappa Gouda, at Sugavi, as a result of which he sustained grievous in juries and later succumbed to the said injuries.