ASIF JAILANI DADDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner/accused feeling aggrieved by the judgment of first appellate Court on the file of II Additional District and Sessions Judge, Belgaum, in criminal appeal No.02/2010 dtd. 29/12/2012, preferred 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 26/2/2007 at about 11.00 a.m. in Halaki village on Belgaum- Bagalkot road, the accused being driver of tanker bearing registration No.KA-22/4451, drove the same with high speed in rash and negligent manner so as to endanger human life. On account of such actionable negligence, dashed to motorcycle of deceased Manjunath Kalal bearing registration No.KA-22/TRH- 3048, which was proceeding from Munavalli towards Murgod from its back side. Due to which rider of motorcycle Manjunath Kalal succumbed to the accidental injuries on the spot itself. The accused without giving information about accident to the nearest police station fled away from the place. On these allegation made in the complaint, the investigating officer after completion of investigation filed charge sheet.