REGENT COMPUTRONICS PVT. LTD.

K JAGADISH Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

D STEPHENS VS. NOSIBOLLA [REFERRED]
LOGENDRANATH JHA VS. POLAI LAL BISWAS [REFERRED]
K CHINNASWAMY REDDY VS. STATE OF ANDHRA PRADESH [REFERRED]
MAHENDRA PRATAP SINGH VS. SARJU SINGH [REFERRED]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED]
STATE OF KERALA MANAGING DIRECTOR WESTERN INDIA PLYWOODS VS. PUTTUMANA ILLATH JATHAVEDAN NAMBOODIRI:PUTHUMANA ILLATH JATHAVEDAN NAMBOODIRI [REFERRED]
RAM BRIKSH SINGH VS. AMBIKA YADAV [REFERRED]
STATE OF MAHARASHTRA VS. JAGMOHAN SINGH KULDIP SINGH ANAND [REFERRED]
SATYAJIT BANERJEE VS. STATE OF WEST BENGAL [REFERRED]
JOHAR VS. MANGAL PRASAD [REFERRED]
MANISH JALAN VS. STATE OF KARNATAKA [REFERRED]

JUDGEMENT

(1.) The petitioner (hereinafter referred to as 'the accused') was tried for offences punishable under sections 279, 337 & 304A IPC and also for an offence punishable under section 146 r/w section 196 of Motor Vehicles Act. The learned trial Judge on appreciation of evidence, convicted accused for aforestated offences. The accused was before I-appellate court in Criminal Appeal No.482/2007. The learned Judge of I-appellate court on re-appreciation of evidence has confirmed the findings of trial court.

(2.) I have heard learned counsel for accused and learned HCGP for State.

(3.) The learned counsel for accused would submit that evidence of PW1 is discrepant, even otherwise, his evidence does not disclose that accused was guilty of rash and negligent driving.

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K JAGADISH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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