KALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner/accused feeling aggrieved by judgment of first appellate Court on the file of VII Additional District and Sessions Judge, Belgaum, at Chikodi, in criminal appeal No.176/2013 dtd. 10/10/2014, preferred this present 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 17/5/2012 at about 2.40 p.m. near Hukkeri, Government Hospital on the bus stand Court circle, the accused being driver TATA ACE Goods Vehicle bearing registration No.KA- 49-2344 driven the same with high speed in rash and negligent manner. On account of such actionable negligence in driving the vehicle, dashed to kumari Deepa who was going to hospital along with her mother and as a result, accident in question occurred. On account of accidental injuries, Kumari Deepa succumbed to the injuries sustained in the accident, while she was under treatment in the hospital. On these allegations made in the complaint, the case was registered in Hukkeri P.S. in crime No.54/2012 for the offences punishable under Sec. 279, 304(A) of Indian Penal Code (hereinafter referred as 'IPC' for brevity) and Sec. 187 of Indian Motor Vehicles Act (hereinafter referred as 'M.V.Act' for brevity). The investigating officer on completion of investigation filed charge sheet.