SHANKARAPPA E.DESAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 of Cr.P.C. is filed by the sole accused challenging the judgment and order of conviction and sentence dtd. 23/11/2009 passed in CC.No.5289/2005 by the III MMTC, Bangalore and the judgment and order dtd. 22/4/2010 passed by the Presiding Officer, Fast Track Court (Sessions)-XI, Bangalore in Criminal Appeal No.945/2009.

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

(3.) Brief facts of the case as revealed from the records which are necessary for disposal of this criminal revision petition are: On 16/11/2005 at about 6.30 p.m. the petitioner who was driving the lorry bearing registration No.KA-16-A-1941 in a rash and negligent manner on NH-4 from Bangalore towards Tumkur dashed against the cyclist namely Mansur at CMTI junction. As a result, Mansur suffered grievous injuries and succumbed to the same on his way to the Hospital.