CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition filed under Sec. 397, r/w 401 Cr.P.C., petitioner who is accused before the trial Court has challenged his conviction and sentence for the offence punishable under Ss. 279, 337, 338 and 304-A of I.P.C r/w Sec. 134 (B), 184 and 187 of IMV Act imposed by the trial Court, which came to be confirmed by the Sessions Court by dismissing the appeal filed by him.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial Court.

(3.) The allegations against accused are that on 8/7/2011 at 8:45 a.m, at NR Circle, Hassan, accused being the driver of lorry bearing registration No.KA 13 - 3054 ('offending vehicle' for short), drove the same in a rash or negligent manner from N.R Circle towards Channarayapatna side and dashed against TVS XL motorcycle bearing registration No.KA-13-K-6394, which was ridden by Rajannachari, thereafter dashed against motorcycle bearing registration number KA-13-V-6616 driven by Manohar @ Venu with pillion rider Jayalaxmi and thereafter against autorickshaw bearing registration No.KA-13-A-7936. In the said accident, Rajannachari, Manohar @ Venu, Jayalakshmi, Ravichandra, Dushyant Kumar, sustained simple and grievous injuries. Manohar @ Venu and Rajannachari died while undergoing treatment and thereby accused committed the offences punishable under Ss. 279, 337, 338, 304-A of I.P.C and Ss. 134(B) r/w 184 and 187 of IMV Act.