BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused challenging the judgment and order passed by the District and Sessions Judge, Bagalkot in Criminal Appeal No.63/2013 dated 29.05.2017 wherein the judgment of conviction and order of sentence passed by the Additional Civil Judge and JMFC, Bagalkot in C.C.No.307/2012 dated 08.05.2013 was confirmed.

(2.) I have heard the learned counsel for petitioner-accused and the learned HCGP for respondent-state.

(3.) The genesis of the complaint avers that on 24.10.2011 at about 11.30 a.m., when the complainant along with her son were proceeding on the left side of Shirur-Kamatagi road for collecting firewood, the petitioner-accused being the driver of KSRTC bus bearing registration No.KA-36/F-697, drove the said bus with a high speed, in a rash and negligent manner, so as to endanger human life and dashed to the son of the complainant, who was proceeding along with his mother by walk. Due to the said impact, the son of the complainant sustained grievous injuries and immediately he was taken to hospital. Thereafter a complaint came to be lodged.