U. KESHAVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC is filed by the accused challenging the judgment and order of conviction and sentence dtd. 5/6/2013 passed by the Addl. Civil Judge & JMFC, Bantwal, Dakshina Kannada, and the judgment and order dtd. 18/9/2014 passed by the Principal Sessions Judge, D.K., Mangaluru, in Crl.A.No.235/2013.

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

(3.) Facts leading to filing of this revision petition as revealed from the records narrated briefly are, on 2/11/2009 at about 9.15 p.m. at Budoli Palike of Mani village, Bantwal Taluk, on Mangaluru-Bengaluru National Highway No.48, the petitioner who was the driver of the Tanker lorry bearing registration No.KA-41-7766 drove the said lorry from Mangaluru towards Bengaluru side in a rash and negligent manner and had dashed against the Ambassador Car bearing No.KA-19-7765 driven by CW-2/PW-3 and had caused the accident. In the said accident, PWs-1 & 2 who were the inmates of the Ambassador Car had suffered injuries and their daughter Kum. Deeksha who had also sustained injuries, succumbed to the same on her way to the hospital. On the basis of the complaint lodged by PW-1, a criminal case was registered against the petitioner for the offences punishable under Ss. 279 , 337 , 338 & 304-A of IPC. The police after investigation had filed charge sheet against the petitioner for the aforesaid offences.