CHIKKANNA S/O ERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed challenging the judgment of conviction and order of sentence passed by the learned Metropolitan Magistrate, Traffic Court-II, Bangalore in C.C. No.893/2010 and confirmed by the learned Presiding Officer of the Fast Track Sessions Court XVI, Bangalore City in Crl. A. No.446/2012, whereby the Trial Court found the accused guilty of the offences punishable under Section 279 and 304(A) IPC and Section 134(a and b) r/w Section 187 of I.M.V. Act. The Revision Petitioner was sentenced to pay fine of Rs.1,000/-, in default of payment of fine to undergo imprisonment for one and half months for the offence under Section 279 IPC, simple imprisonment for six months and fine of Rs.3,000/- for the offence under Section 304-A IPC, in default to undergo simple imprisonment for three months. He was further sentenced to pay fine of Rs.500/- each for the offences under Sections 134(a and b) r/w 187 of I.M.V. Act.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Trial Court.

(3.) The brief facts leading to filing of this revision petition are as hereunder :