RACHAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the arguments of the revision petitioner's counsel and the HCGP for respondent State.

(2.) The present revision petition is filed challenging the judgment of conviction passed by the trial Court for the offence punishable under sections 279, 337, 304A of IPC read with section 134 of M.V.Act and also challenging the confirmation of the conviction in Crl .A.No.141/2009, on the file of the lower appellate Court.

(3.) The factual aspects of the case is that on 9.3.2008 at about 3.55 p.m. the accused was driving the KSRTC bus bearing No.KA-25/F-2508 from Sirsi to Yallapur and when the bus reached near Targod, due to rash and negligent driving by the accused, it was dashed against left road side mound and fell into the road side guttar and accident was taken place, as a result the complainant and CW.7 have sustained simple injuries and one Sushi la Devadiga was thrown out of the bus and came under footboard of the bus and sustained grievous injuries and died on the spot. The driver of the bus ran away from the spot without providing any medical attention to the injured persons and also without informing the police station about the accident. Hence, the above offences are invoked against the accused, who is the petitioner herein.