R K CHANDRASHEKARAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS revision petition under Section 397 read with Section 401 of Cr.P.C. is filed against the judgment dated 15 -6 -2011 in C.C. No.767/2009 on the file of Metropolitan Magistrate Traffic Court -VI, Bangalore City, whereby, the petitioner has been convicted for the offences punishable under Sections 279 and 304A of I.P.C. and sentenced him to pay fine of Rs.1,000/ - for the offence punishable under Section 279 of I.P.C. and in default to undergo simple imprisonment for thirty days and for the offence punishable under Section 304A of I.P.C., he has been sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs.5,000/ - and in default to undergo simple imprisonment for a period of two months. The judgment of the conviction and sentence passed by the Magistrate has been confirmed in Criminal Appeal No.504/2011 on the file of Fast Track Court -XIV, Bangalore City, by an order dated 17 -11 -2011.

(2.) THE brief facts which gave rise to this revision petition are as under: -

(3.) AGGRIEVED by the order passed by both the Courts below, this revision petition is preferred.