HUSSAINI Vs. STATE OF KARNATAKA SUB-INSPECTOR OF POLICE, RURAL POLICE STATION BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THIS revision is by accused against judgment in Criminal Appeal No. 21/2007 dated 23.1.2010, on the file of the Fast Track Court -II, Bellary, confirming his conviction as recorded by the Trial Court in C.C. No. 735/2005 for offence punishable under section 304 -A of IPC. Heard learned appellant's counsel, so also learned Addl. S.P.P. for the State. Perused records in supplementation thereto.

(2.) IT reveals the petitioner was the driver of Truck bearing No. KA 35/A 8154 and on 7.6.2006, he had gone to the stone crushing plot where stone crushing was going on and he was directed to load the stone from the stone crusher of Rajagopala Reddy situated in Ingiligi village. Accordingly, he took his lorry to the spot, but while negotiating at the land, the lorry hit against a minor girl -Channamma who was working in the mines. She fell and crushed under the wheel of the lorry.

(3.) THE prosecution has examined the complainant -Hairsh as P.W. 1, who described the incident. He claims that he was supervisor of the site where crushing was going on and according to him, on 7.6.2994 at 12 noon, the accused drove the lorry in question to unload the stones and was directed to drive the lorry towards right side of the crusher and on such instruction the accused took the lorry suddenly in reverse direction in a rash and negligent manner and in that process, the girl was crushed.