RANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner-accused being aggrieved by the judgment of learned Principal District and Sessions Judge, Gadag (hereinafter referred as 'First Appellate Court' for brevity) in Criminal Appeal No.12/2013 dtd. 3/2/2014, preferred the present Criminal Revision Petition.

(2.) Parties to the revision petition are referred with their ranks as assigned in 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 14/10/2010 at about 11:30 p.m, on Ron-Belavanaki public road, accused being driver of tractor bearing No.KA.37/T- 8805 drove the same with high speed in rash and negligent manner and on account of such actionable negligence, trailer of tractor loaded with cement bags was capsized. Due to which, Siddappa and Manjunath died on the spot. Whereas CWs.1, 8 to 11 sustained injuries. It is further alleged that accused has failed to provide medical aid to the victims of the accident and did not inform about accident to the nearest police station. On these allegations, investigating officer filed charge-sheet.