ALLAUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is directed against the judgment rendered by the Court below in Criminal Appeal No.28/2009 dated 09.10.2012, wherein the first appellate Court has dismissed the appeal by confirming the judgment of conviction and order of sentence passed by the Trial Court in C.C.No.1462/2007 dated 28.05.2009 for the offences punishable under Sections 279 and 304A of IPC and Section 134 R/w Section 187 of M.V. Act.

(2.) Factual matrix of the petition are as under:-

(3.) Subsequently, the accused was secured and put on trial wherein the charges have been framed against the accused for the offences punishable under Sections 279, 304A of IPC and Section 134 r/w Section 187 of the M.V. Act. The accused pleaded not guilty and claimed to be tried. Accordingly, plea of the accused has been recorded.