SYED NASIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Naushad Pasha, learned counsel for the revision petitioner and learned High Court Government Pleader for respondent/State.

(2.) Accused who suffered an order of conviction in C.C.No.340/2009, on the file of Principal Civil Judge and JMFC., Srinivaspur, confirmed in Crl.A.No.35/2012, on the file of Principal District and Sessions Judge, Kolar, has preferred the present revision petition.

(3.) Facts in brief which are utmost necessary for disposal of the revision petition are as under: A complaint came to be lodged stating that on 3/10/2009 at about 7.45 a.m., at Bayyappalli cross, revision petitioner being the driver of the bus bearing No.KA01-A-7285, drove the same from Addagal to Gownipalli in a rash and negligent manner and dashed against the motorcycle bearing No.KA07-K-1411, whereby the rider of the motorcycle namely; Sudhakara Reddy, sustained fatal injuries and succumbed to the injuries on the next day in the hospital.