PRAKASH B.M. Vs. STATE

JUDGEMENT

(1.) THE conviction of the petitioner for the charges punishable under Sections 279, 338 and 304 -A IPC and the sentence thereon ordered by the first appellate Court setting aside acquittal order of the Magistrate is challenged in this revision petition.

(2.) THE facts reveal that on 13.01.2005 at about 9.45 a.m., an accident occurred said to be due to rash and negligent driving of the goods tempo bearing reg. No. KA -08/0815 with another goods autorickshaw bearing reg. No. KL -08/F -1558 and TVS Scooty, etc. and in the said accident one person died and others were injured. A complaint of this accident was filed as per Ex. P1.

(3.) THE point that arises for my consideration is;