VAIJANATH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel Sri N.S. Ratankumar for learned counsel Sri Basavaling Nasi, appearing for the petitioner, and learned High Court Government Pleader Sri Veeranagouda Malipatil, for respondent - State.

(2.) Accused, who suffered an order of conviction in C.C. No. 216/2016 for the offence punishable under Ss. 279 and 304(A) of IPC read with Sec. 187 of the Motor Vehicles Act, confirmed in Criminal Appeal No.58/2019, is in this revision petition.

(3.) Facts in brief which are utmost necessary for disposal of the revision petition are as under: