DHARAMRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed under Sections 397 and 401 of Cr.P.C. challenging the judgment of conviction for the offences punishable under Sections 279 and 337 of IPC in C.C.No.129/2009 on the file of the Civil Judge (Jr.Dn.) and JMFC, Kalaghatagi and also the judgment of confirmation passed in Crl.Apl.No.76/2010 on the file of the Prl. District and Sessions Judge, Dharwad.

(2.) Ranking of the parties is referred as per their ranking before the Court below.

(3.) The brief facts of the case is that the Kalaghatagi police have registered the case against the petitioner/accused in Crime No.74/2009 alleging that on 14.04.2009 at about 1.00 p.m. the accused being the driver of the K.S.R.T.C. bus driven the bus from Dharwad towards Begur cross in a rash and negligent manner with high speed and he lost control and dashed to the left side of the tree and as a result 10-12 passengers have sustained simple injuries.