HAMEED @ AHMAD HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present revision petition has been filed by the accused-petitioner by assailing the judgment of conviction and sentence in Criminal Appeal No.49/2008 dated 15.12.2011 passed by Fast Track Court-I/II, Bijapur, whereunder the judgment of conviction and sentence passed by Addl. JMFC, Bijapur, in C.C. No.1160/2007 dated 30.8.2011 has been confirmed under Sections 279, 337, 338 and 304-A of IPC.

(2.) The gist of the allegation as per the complaint is that, on 3.2.2007 at about 7:30 p.m. on the State Highway accused being the driver of the lorry bearing Reg.No.32/5657 drove the same rashly and negligently so as to endanger the human life and in that context, he hit the Piaggio Auto bearing Reg.No.KA- 28/3324 from behind, which was parked by the side of road for alighting the passengers. As a result of the same, inmates of the said Piaggio Auto sustained simple and grievous injuries and one person by name Eranna died because of the said injuries while under going treatment and as such a complaint was registered in Crime No.42/2007 and after investigation the charge sheet came to be filed. Thereafter the trial was held and accused was held guilty. Being aggrieved by the order of conviction passed in Criminal Appeal No.49/2008, the petitioner-accused is before this Court.

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