SYED IBRAHIM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC has been filed challenging the judgment and order of conviction dtd. 19/11/2013 passed by the Court of Senior Civil Judge & JMFC, Kollegal, in C.C.No.68/2011 and the judgment and order dtd. 25/8/2015 passed by the Court of Prl. District & Sessions Judge, Chamarajanagara, in Crl.A.No.40/2013.

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

(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 15/12/2010 at about 3.40 p.m. near Maarimadu Cross of M.M.Hills-Kollegal road, the bus bearing registration No.KA-55/5999 which was driven by the petitioner in a rash and negligent manner from M.M.Hills towards Kollegal, dashed against Tata Sumo bearing registration No.KA-25/B-6373 which was coming from the opposite side and caused the accident, and as a result of the said accident, seven persons who were traveling in sumo vehicle expired and three other persons sustained grievous injuries. One Gopalappa - PW-1 who was injured in the said accident had lodged a complaint before the jurisdictional police and on the basis of the same, FIR was registered against the petitioner in Crime No.90/2010 for the offences punishable under Ss. 279 , 337 , 338 & 304-A IPC and the police after investigation have filed charge sheet against the petitioner for the aforesaid offences.