PRAKASH IRAPPA SANADI Vs. STATE OF KARANTAKA

JUDGEMENT

(1.) Revision petitioner/accused feeling aggrieved by judgment of first Appellate Court on the file of II Addl. District and Sessions Judge, Belagavi in Crl.A.No.29/2013, dtd. 6/7/2015, preferred this revision petition.

(2.) Parties to the revision petition are referred with their ranks as assigned before the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that on 24/7/2011 at about 5.10 p.m. on Belagavi Club road, near Bank of Maharashtra, accused was driving TATA Winger vehicle bearing No.KA-24/M-2446 from Belagavi Club road to Vishveshwarayya Circle with high speed in rash and negligent manner, so as to endanger to human life. On account of such actionable negligence of accused in driving the vehicle, dashed against motorcycle from it's back side and rider of motorcycle Sri.Prakash Deepak Benke succumbed to injuries sustained in the accident. It is further alleged that accused after the accident fled away from the place without taking care of injured to provide medical assistance, further failed to give information to police station about the factum of accident. On these allegations made in the complaint, investigation was carried out and investigating officer filed charge sheet.