STATE OF KARNATAKA Vs. NAGARAJA

JUDGEMENT

(1.) This is a State appeal against the alleged inadequacy of sentence passed by the Sessions Court, while sentencing the appellant accused for an offence under S. 304-A, I. P. C.

(2.) The PSI, F1. Traffic Police Station, Mysore filed a charge-sheet against the respondent accused, alleging that on 8-6-89 at about 7.30 p.m., in Mysore city, accused being a bullock-cart-hawker, drove the same on Chikkaveeranna Public Road, in a rash or negligent manner, so as to endanger human life or the personal safety of others and dashed against one Syed Hussain. As a result of the injuries suffered by him in the said accident, the said Syed Hussain died.

(3.) When the accused was brought to Trial he made an application appearing through counsel and voluntarily pleaded guilty to the charge. The learned First Additional Chief Judicial Magistrate, Mysore in C. C. No. 2976/89 dated 3-8-89 accepted his plea of guilt and sentenced the appellant to undergo R. I. for one month and to pay a fine of Rs. 1,000/- for the offence under S. 304-A, I. P. C.