STATE OF KARNATAKA Vs. BHEEMAPA JAKKANNA

JUDGEMENT

(1.) Heard the learned counsel for the appellant-State and learned counsel for the respondent-accused.

(2.) The present appeal has been preferred by the State challenging the sentence imposed by the trial Court in C.C.No.470/2011, dated 29.12.2017 passed by the Civil Judge and JMFC, Aluru. Where under, the accused is convicted and sentenced to pay a fine of Rs.1,000/- for the offence punishable under Section 279 of IPC, in default 30 days simple imprisonment; fine of Rs.500/- for the offence punishable under Section 337 of IPC, in default 30 days simple imprisonment and fine of Rs. 10,000/- for the offence punishable under Section 304(A) and in default six months simple imprisonment.

(3.) The facts of the case as per the case of prosecution is that on 31.12.2010 at about 4.30 p.m., the accused being the driver of the Qualis Car bearing registration No.KA.02-P-577 drew the same in a rash and negligent manner on NH-48 and dashed against the Hero Honda motor cycle bearing registration No.KA-02-EH- 9288 and as a result of the same the accident occurred. The rider as well as the pillion rider sustained injuries and the rider died on the spot. On the basis of the complaint, a case has been registered in Crime No.497/2010. After the investigation, the charge-sheet was filed against the accused.