CHOTTEYANDAMAADA NARENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Revision Petition is filed U/s. 397 r/w Section 401 of Cr.P.C. to set aside the order dated 16.10.06 in C.C. No. 154/2005 on the file of the Civil Judge (Sr. Dn) and C.J.M., Madakeri and to set aside the order dated 21.5.2008 in Criminal Appeal No. 103/06 on the file of the Sessions Judge, Kodagu.

(2.) THE brief facts of the case which give raise to this revision petition are as under:

(3.) I have heard learned counsel for the petitioner -accused and the Public Prosecutor. Perused the material on record. The learned counsel for the petitioner has submitted that the accident has occurred due to negligence of the auto. No way the petitioner is responsible for the accident. Hence prayed to set aside the order of conviction of the accused. The Public Prosecutor on the other hand supported the orders of both the Courts below.