S.SANTHOSH Vs. STATE

JUDGEMENT

(1.) Appellant in Crl.A.No.4/2015 on the file of Principle District and Sessions Court, Chikkamagaluru preferred this appeal challenging the Judgment passed by the said Court dtd. 14/9/2016 dismissing the appeal.

(2.) The brief facts of the case of the prosecution are that on 19/4/2011 at about 2.30 p.m. the accused being the driver of ambulance vehicle bearing registration No.KA.18/A.2698 (for short 'Ambulance') drove the said vehicle on Mudigere side, towards Mangaluru side in a rash and negligent manner and at Bidarahalli village, in front of the house of one Riyaz, due to rash and negligent driving of Ambulance he dashed against the Alto car bearing No.KA-30-M-3660. Due to the impact of the said accident, the driver of the car by name Prakash sustained grievous injuries and succumbed to the injuries at the spot and PWs-1 to 3 also had sustained simple as well as grievous injuries.

(3.) PW-1 lodged the complaint to Mudigere police Station that was registered in Crime No.26/2011 for the offences punishable under Ss. 279, 338 and 304(A) of IPC. The matter was investigated by Circle Inspector of Police, Mudigere Circle and submitted charge sheet against the accused/petitioner for the offence punishable under Sec. 279, 338, 304(A) of IPC, before Principal Civil Judge and JMFC Court, Mudigere (for shot 'trial Court') which was registered in C.C.No.307/2011.