PARASHURAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Ss. 397 read with 401 Cr.PC is filed by the accused challenging the judgment and order of conviction and sentence dtd. 24/5/2013 passed by the Prl. Civil Judge and JMFC, Kadur, in C.CNo.98/2010 and the judgment and order dtd. 20/3/2015 passed by the Prl. Sessions Judge, Chickamagaluru, in Crl.A.No.193/2013.

(2.) Heard the learned Counsel for the petitioner and the learned HCGP appearing for the respondent-State.

(3.) Facts leading to filing of this revision petition as revealed from the records that may be necessary for the purpose of disposal of this petition are, on 15/11/2009 at about 7.30 p.m., the KSRTC bus bearing registration No.KA-36-F-663 was driven in a rash and negligent manner by the petitioner on NH-206 from Kadur side towards Banawara and near Thangalithandya, the bus dashed against 407 van bearing registration No.KA-18-A- 3880 and caused the accident. In the said accident, the inmates of the bus and the van had suffered injuries and one B.H.Patil and his wife Champamma who were the inmates of the van had suffered grievous injuries and succumbed to the same at the spot. On the basis of the complaint lodged by PW-1 - the driver of the van, FIR was registered against the petitioner for the offences punishable under Ss. 279 , 337 , 338 & 304A of IPC and the Police after investigation had filed charge sheet against him for the aforesaid offences.