JITENDRAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner/accused being aggrieved by the judgment of I Additional District and Sessions Judge, Bagalkot, to sit At: Jamakhandi, (hereinafter referred as 'First Appellate Court' for brevity) in Criminal Appeal No.09/2015 dtd. 16/7/2015, preferred 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 3/12/2009 in the afternoon the wife of complainant i.e. Smt.Rukmavva and others were proceeding from Banahatti towards Asangi in Ape PIAGO Tum tum vehicle bearing registration No.KA-48/1733. When they reached near Asangi high school at around 3.00 p.m. driver of the said vehicle drove the vehicle with high speed in rash and negligent manner. Due to which the vehicle was capsized on the road. The inmates of the vehicle Smt.Rukmavva succumbed to the injuries sustained in the accident and other passengers have suffered injuries. The prosecution alleges that accident in question occurred due to actionable negligence of accused. On these allegations made in the complaint the case was registered in crime No.183/2009 Banahatti police station. Investigating officer after completion of investigation filed charge-sheet.