KISHOR N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.M.Shashidhara, learned counsel for the revision petitioner and Smt.Waheeda M.M., learned High Court Government Pleader for respondent/State.

(2.) Accused who suffered an order of conviction in C.C.No.7848/2018 dtd. 30/4/2022 on the file of Metropolitan Magistrate Traffic Court - IV, Bengaluru for the offence punishable under Sec. 279 and 304A of IPC.

(3.) Being aggrieved by the same, accused filed an appeal before the First Appellate Court in Crl.A.No.626/2022.