MEHABOOB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition is filed challenging the judgment dated 02.12.2009, passed by the Fast Track and Additional Sessions Judge, Hukkeri in Criminal Appeal No.32/2008, in which the learned Sessions Judge has dismissed the appeal filed by the petitioner challenging the order of conviction dated 14.01.2008 passed by the JMFC Court, Hukkeri in C.C.No.168/2007 convicting the petitioner for the offences under Sections 279, 337, 338 and 304(A) of IPC and Section 134 read with Section 187 of M.V. Act and sentencing him to undergo S.I. for three months and to pay fine of Rs.500/- for the offence under Section 279 of IPC and to suffer S.I. for three months and to pay fine of Rs.500/- for the offence under Section 337 of IPC and also to suffer S.I. for three months and pay fine of Rs.500/- for the offence under Section 338 of IPC and to suffer S.I. for one year and to pay fine of Rs.1,000/- for the offence under Section 304-A of IPC and to pay fine of Rs.100/- for the offence under Section 134 read with Section 187 of Motor Vehicles Act with default clauses.

(2.) It is the case of the prosecution that on 08.12.2006 at about 10:30 a.m. on Vantmuri Shahabandar tar road situated at Chikaldinni Village of Hukkeri Taluk, the accused being the driver of the trax bearing registration No.KA-22/M-2920, drove the same in very rash and negligent manner so as to endanger human life and dashed against the injured Smt.Lagamavva and also the child of three years by name Megha, who were proceedings on northern side of the road, as a result of which, the child-Megha succumbed to the injuries and Smt.Lagamavva sustained grievous injuries, thereby the accused is alleged to have committed the offences under Sections 279, 337, 338, 304-A of IPC.

(3.) It is the further case of the prosecution that after the accident the accused did not inform the Police Station regarding the incident nor gave any medical aid to the victim, thereby he is alleged to have committed an offence under Section 134 read with Section 137 of M.V. Act.