PRABHU BASAPPA LAKKAPPAGOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.S.B.Doddagoudar, learned counsel for the revision petitioner and Sri.Praveena Y. Devareddiyavara, learned High Court Government Pleader for respondent-State.

(2.) Revision petitioner is the accused, who has been convicted for the offences punishable under Ss. , 304(A) of the Indian Penal Code (for short, 'the IPC') and Sec. 3 read with Sec. 181, 146 read with Sec. 196 of the Motor Vehicles Act, 1988 and in C.C.No.557/2014 confirmed in Crl.A.No.73/2018.

(3.) The accused has been sentence by the trail court as under: