MADESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THERE are concurrent findings of courts below that petitioner is guilty of offences punishable under sections 279 and 304A IPC and also for offences punishable under sections 134(a) and 134(b) r/w 187 of the Motor Vehicles Act, 1988 (for short, 'the Act'). I have heard Sri Anand, learned counsel for petitioner and learned HCGP for State.

(2.) THE law is fairly well settled that this court while exercising revisional jurisdiction under Section 401 Cr.P.C., does not sit as a court of second appeal. This court can interfere with the impugned judgment if the courts below have committed glaring errors in appreciation of evidence or errors of law resulting manifest injustice to petitioner.

(3.) THE learned HCGP would justify the impugned judgment.