SHIVARAJ KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed to set aside the judgment and order of conviction and sentence dtd. 29/9/2011 passed by the Metropolitan Magistrate Traffic Court-II, Bengaluru in C.C.No.826/2010 and also to set aside the judgment and order of conviction dtd. 9/10/2012, passed by the Presiding Officer, Fast Track Court-IV, Bengaluru, in Criminal Appeal No.733/2011.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader appearing for the State

(3.) The factual matrix of the case of the prosecution before the Trial Court is that on 31/7/2010 around 9.55 a.m., this petitioner being the driver of the tipper lorry bearing No.KA- 416217 drove the vehicle in a rash and negligent manner through Mysore Road and dashed against the motorcycle. As a result, both the rider and the pillion rider of the motorcycle have fell down and the rider of the motorcycle had sustained simple injuries and the pillion rider, who also sustained injuries succumbed to the same, since the lorry ran over the head of the pillion rider.