B. M. BALAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 27/10/2010 in C.C.No.555/2005 on the file of the Court of Civil Judge and JMFC, Belthangady and its confirmation judgment and order dtd. 1/4/2015 in Crl.A.No.165/2010 on the file of the Court of I Additional District and Sessions Judge, DK, Mangalore, has filed this revision petition seeking to set aside the concurrent findings recorded by the Courts below.

(2.) The petitioner is the accused before the Trial Court and appellant before the Appellate Court.

(3.) It is the case of the prosecution that, on 11/4/2005, PW.1 and his family members were proceeding to Dharmastala. At about 5.00 a.m. on 12/4/2005, the petitioner herein was driving the Maruti Omni vehicle in a rash and negligent manner so as to endanger human life, lost his control over the vehicle, as a result of which, the vehicle turned turtle. Consequently, the inmates of the said Maruti Omni have sustained injuries and one of the inmates of the said vehicle died in the said accident. PW.1 has lodged the complaint against the petitioner herein, case came to be registered against the petitioner. The jurisdictional police conducted investigation and submitted charge sheet.