RAMAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the accused under Sec. 397 read with Sec. 401 of Cr.P.C. challenging the judgment of conviction and order of sentence passed in C.C.No.1055/2009 on the file I Additional JMFC, Chitradurga and confirmed in Criminal appeal No.60/2013 by the Prl.District and Sessions Judge, Chitradurga vide judgment dtd. 30/10/2013.

(2.) For the sake of convenience, parties are referred to their ranking occupied by them before the Trial Court.

(3.) The brief facts leading to the case are that: The accused was driver of bus bearing registration No.KA- 16/D-3595. On 5/1/2009, he drove the bus in rash and negligent manner and dashed the same to road side tamarind tree near Madakaripura valley resulting in death of Annapurnamma and Ashok Shetty who were the inmates of the bus and simple as well as grievous injuries to the other passengers traveling in the bus.