NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC is filed challenging the judgment and order dtd. 7/12/2011 passed by the Court of Prl. Civil Judge (Sr.Dn.) & JMFC, Srirangapatna, in C.C.No.52/2008 and the judgment and order dtd. 15/7/2013 passed by the Court of III Addl. District & Sessions Judge, Mandya, in Crl.A.No.4/2012.

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

(3.) Brief facts of the case as revealed from the records that may be necessary for the purpose of disposal of this petition are, on 6/12/2017 at about 7.30 to 8.00 p.m., with the limits of Arakere Police Station, Arakere Town, near the shop of one Siddappa at Mandya-Mysuru Road, the deceased Manjunatha was walking on the left side of the road and at that time, the offending lorry bearing No.KA-11-3669 driven by the petitioner in a rash and negligent manner dashed against the said Manjunatha who suffered grievous injuries and succumbed to the same at the spot. On the basis of the complaint registered by PW-1 - Umesh who is the alleged eye-witness, FIR was registered against the petitioner in Crime No.164/2007 for the offences punishable under Ss. 279 & 340-A IPC.