JOJO MATHEW Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Present revision petition is filed challenging the judgment of conviction dated 15.12.2007 passed by the learned Magistrate, MM Traffic Court-II, Bangalore in C.C. 1344/ 2006 and affirmation of the same by the court of City Fast Track (Sessions) Judge, Bangalore City, FTC-II in Cr.A. 38/2008 on 27.8.2009.

(2.) The petitioner was the sole accused in C.C. 1344/2006. He had faced the trial for the offences punishable under Sections 279,337, 304A of IPC. He has been convicted and sentenced to pay fine of Rs. 1,000.00 for the offence punishable under section 279 of Penal Code in default to undergo simple imprisonment for a period of one month and to pay fine of Rs.500.00for the offences punishable under Sec. 337 of Penal Code in default to undergo simple imprisonment for a period of 15 days and further to undergo simple imprisonment for a period of 6 months and pay fine of Rs.500.00 for the offences punishable under Sec. 304A of Penal Code in default to undergo simple imprisonment for a period of 2 months. Appeal filed under Sec. 374 of Cr.RC. is also dismissed after contest by confirming the judgment of conviction and sentence.

(3.) The facts leading to filing of the present revision petition is as follows: