SYED HAFEEZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner was accused in C.C.No.2985/2010 in the Court of the learned III Addl. Civil Judge and J.M.F.C. Bhadravathi, (hereinafter for brevity referred to as "the Trial Court"), who, by the judgment of conviction and order on sentence dtd. 28/11/2012 of the trial Court, was convicted for the offences punishable under Ss. 279 , 337 and 338 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as "the IPC ") read with Sec. 134(a) & (b) and Sec 187 of the Motor Vehicles Act , 1988 (hereinafter for brevity referred to as "the M.V.Act"), and was sentenced accordingly.

(2.) The summary of the case of the prosecution is that, on 7/6/2007 at about 5 p.m, the accused being a rider of motor vehicle scooter bearing registration No.KA-14-H-8297, rode the same in a rash and negligent manner on a public road in Shantinagara , within the limits of complainant police station and dashed to CW1 (PW1) Lavanya, a girl who was minor in her age and caused simple and grievous hurt to her and thereafter, without stopping the vehicle and without rendering any medical assistance to the injured, ran away from the place and also did not inform anyone about the accident to the police and thereby, has committed offences punishable under Ss. 279, 337 and 338 of the IPC read with Sec. 134(a) & (b) and 187 of the M.V.Act.

(3.) The respondent - State is being represented by the learned High Court Government Pleader.