NANJUNDEGOWDA Vs. STATE

JUDGEMENT

(1.) This revision petitioner has preferred this revision petition against the judgment of conviction and order of sentence passed by the Civil Judge and J.M.FC, Holenarasipura in CC.No.645/2009 dtd. 18/3/2013, (hereinafter referred to as 'Trial Court' for short ) which is confirmed by the appellate Court in Crl.A.No.74/2013 on the file of II Additional District and Sessions Judge, Hassan dtd. 7/12/2017 (hereinafter referred to as 'Appellate Court').

(2.) For the sake of convenience, the parties in this revision petition are referred to as per their status and rank before the Trial Court.

(3.) The brief facts giving rise to this revision petition are that, the Circle Inspector of Holenarasipura submitted the charge sheet against the accused for the offence punishable under Ss. 279 and 304A of Indian Penal Code, and Sec. 3 (1)read with 181 and 146 read with 196 of Indian Motor Vehicles Act (hereinafter referred to as 'IMV' Act for short).