RAVI @ BUNDA RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred to as 'accused No.1') was tried along with accused 2 to 4 for offences punishable under sections 304 & 379 r/w 34 IPC and also for offences punishable under sections 39, 39A & 44 of Indian Electricity Act, 1910 (for short, 'the Act'). The learned trial Judge acquitted accused 2 to 4 of aforestated offences and convicted accused No.1 for an offence punishable under section 304A IPC and also for an offence punishable under section 39 of the Act and sentenced him to undergo simple imprisonment for a period of one year and pay fine of Rs.25,000/ -, in default to undergo simple imprisonment for a period of four months for an offence punishable under section 304A IPC. Accused No.1 was sentenced to undergo simple imprisonment for a period of one year and pay fine of Rs.2,000/ -, in default to undergo simple imprisonment for one month for an offence punishable under section 39 of the Act.

(2.) I have heard Sri V.N.Madhava Reddy, learned counsel for accused No.1 and Sri M.Narayana Reddy, learned SPP for State.

(3.) IN this appeal, the following points would arise for determination: -