M.KANNAN Vs. STATE

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 r/w 401 of Cr.P.C . is filed by the sole accused challenging the judgment and order of conviction and sentence passed by the Court of Senior Civil Judge and JMFC, Sakaleshapura in C.C.No.130/2015 dtd. 24/11/2018 and the judgment and order passed in Crl.A.No.314/2018 dtd. 25/2/2019 by the Court of 5th Addl. District and Sessions Court at Hassan.

(2.) Heard the learned counsel for the petitioner and the learned HCGP appearing for the respondent-State.

(3.) Facts leading to filing of this revision petition narrated briefly are: On 3/12/2014 at about 7.10 p.m. when the deceased Eraiah was walking on the left end side of Sakaleshapura-Arehally road near the railway bridge, a tractor bearing registration No.KA.46.T.1709-1710 which was driven in a rash and negligent manner by the petitioner dashed against Eraiah and as a result he had suffered grievous injuries and succumbed to the same.