CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC is filed challenging the judgment and order of conviction 28/1/2013 passed by the Court of the Metropolitan Magistrate, Traffic Court-III, Bengaluru, in C.C.No.1226/2011 and the judgment and order dtd. 17/3/2014 passed by the Fast Track Court-V, Bengaluru, in Crl.A.No.101/2013.

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

(3.) Brief facts of the case as revealed from the records that may be necessary for the purpose of disposal of this petition are, on 22/6/2011 at about 8.45 p.m. within the jurisdiction of Malleshwaram Traffic Police Station, the petitioner who was driving his motor cycle bearing registration No.KA-02-EV-3084 in a rash and negligent manner dashed against the Active Honda bearing registration No.KA-05-EN- 8800, in which deceased Srivatan was riding and caused the accident. In the said accident, the deceased had sustained grievous injuries on his head and other parts of the body and subsequently, succumbed to the said injuries. On the basis of the complaint lodged by PW-2, Crime No.71/2011 was registered against the petitioner for the offences punishable under Ss. 279 , 304-A IPC read with Sec. 134(b) & 187 of the Motor Vehicles Act. The police after completing the investigation had filed charge sheet against the petitioner for the aforesaid offences.