MOHAMMAD AESHAN AMIN SHAIKH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Vijay M. Malali, learned counsel for the revision petitioner, and Sri T. Hanumareddy, learned Additional Government Advocate appearing for the respondent - State.

(2.) The accused in C.C. No. 382/2016 has preferred this revision petition challenging the order dtd. 14/6/2019 passed in the said case, as well as the order dtd. 11/10/2019 passed in Criminal Appeal No. 62/2019.

(3.) The case of the prosecution, in brief, is that on 27/12/2015 at about 5:00 p.m., the accused, while driving his car bearing No. KA-04/MC-1947 in a rash and negligent manner from Dharwad towards Belgaum, near Santosh Hotel on P.B. Road in Belur Industrial Area, lost control of the vehicle and dashed against CW1, who was crossing the road along with her son. Due to the impact, CW1 sustained injuries and her son succumbed to the injuries.