M. RAJESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is directed against the judgment dtd. 24/4/2018 passed in Crl.A.No.9/2015 by the I Addl.District and Sessions Judge, Bangalore Rural District, Bangalore where under the judgment of conviction dtd. 5/1/2015 passed in C.C.No.7832/2013 by the Chief Judicial Magistrate, Bengaluru Rural District convicting the petitioner for the offence under Ss. 279 and 304(A) of IPC and sentence passed thereon came to be affirmed.

(2.) Heard learned counsel for the petitioner and learned HCGP for respondent - State.

(3.) The case of the prosecution is that on 21/6/2013 at about 5.00 p.m. on NICE road, near Beguru Naidu Bridge, the petitioner being driver of Swift Car Bearing No.AP-09-BT-3244 drove it towards Electronic City from Bannerghatta in a high speed, rash and negligent manner and hit to a motor cycle bearing No.KA-06-W-3918 being driven by the deceased namely G.Shivakumar, s/o Gangadharaiah who fell on the road, sustained multiple injuries and succumbed to the injuries.