HANAMANTH S/O BHEEMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner-accused by assailing the judgment of conviction and sentence in criminal appeal No.15/2010 dated 05.1.2012 passed by Prl. District and Sessions Judge, Raichur whereunder the judgment of conviction and sentence passed by JMFC Court Lingasagur in CC No.302/2007 dated 21-10-2010 has been confirmed under sections 279, 304-A of IPC and also under Sec. 187 of M.V. Act.

(2.) The gist of the allegation as per the complaint are that, on 16-04-2007 at about 6.45 p.m., when the deceased was sitting infront of a hotel, appellant being the driver of the lorry bearing Reg. No.KA-36/5368 drove the same rashly and negligently and while taking the turn, the said truck turtle and it caused injury to the Muralidhar rao and subsequently he succumbed to the injuries. After investigation the charge sheet was came to be filed. Thereafter the trial was held and accused was held guilty. Being aggrieved by such order he preferred the appeal No.15/2010, before the Principal District & Sessions Judge, Raichur, same was confirmed, as such the accused-petitioner is before this Court.

(3.) Heard the learned counsel for the accused/petitioner and the High Court Government Pleader.