DILIP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner-accused feeling aggrieved by judgment of the First Appellate Court in Crl.A.No.48/2013 on the file of I Addl. District and Sessions Judge, Bagalkot, sitting at Jamakhandi, dtd. 30/4/2016, preferred this 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 25/2/2009 complainant along with his family left Bidar to attend a marriage at Belagavi in TATA Indica car bearing No.KA-49/M-7725. Accused being the driver of the said car drove the same with high speed rash and negligent manner, due to which car fell down in a ditch by the side of Dr.Nyamagouda Hospital on account of actionable negligence of accused in driving the car bearing No.KA-49/M-7725. The complainant and mother in law sustained injuries, whereas wife of the complainant Nirmaladevi succumbed to injuries sustained in the accident. On these allegations made in the complaint, case was registered in Crime No.30/2009 of Jamakhandi Town police station for the offences punishable under Ss. 279, 337, 304-A of IPC. The investigating officer on completion of investigation filed charge sheet.