MOHAMMED ASGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC is filed challenging the judgment and order of conviction and sentence dtd. 20/10/2011 passed by the Metropolitan Magistrate, Traffic Court-III, Bengaluru, in C.C.No.3131/2007 and the judgment and order dtd. 7/6/2014 passed by the Fast Track Court-XIII, Bengaluru, in Crl.A.No.758/2011.

(2.) Heard the learned Amicus Curiae on behalf of the petitioner and also the learned HCGP for the respondent-State.

(3.) The petitioner was charged before the Trial Court for the offences under Ss. 279, 337, 304-A IPC. It is the case of the prosecution that on 24/7/2007 at about 6.45 p.m. within the jurisdiction of Malleshwaram Traffic Police Station, the petitioner who was the driver of BMTC bus bearing registration No.KA-01-F-1748 drove the said bus in a rash and negligent manner on the 8th Main Road at Malleshwaram from South to North and dashed against the scooter bearing registration No.KA-02-Q-1166 from its hind side and as a result, the rider of the said scooter who had sustained grievous injuries in the accident succumbed to the same and the pillion rider/PW-1 - complainant had sustained grievous injuries.