VINCENT PUTHOOR Vs. M R SURESH KUMAR

JUDGEMENT

(1.) Revision petitioner is the brother of the victim who lost her life in a road accident that occurred at 4.45 p.m. on 06/08/1997 along the Thrissur - Kanjani public road. Regarding the incident the 1st respondent was prosecuted for offences under S.279 and S.304A IPC.

(2.) The prosecution case is that at about 4.45 p.m. on 08/08/1997, the first respondent drove a mini bus bearing registration No. KL 8 - C 180 from west to east along Thrissur - Kanjani road in a rash and negligent manner so as to endanger human life and knocked down Lilly, sister of the petitioner, aged 50 years, while she was waiting along the northern side of the road and as a result Lilly sustained severe injuries to which she succumbed at 5.35 PM at West Fort Hospital, Thrissur where she was rushed to soon after the accident.

(3.) The case was registered on the basis of a First Information Statement which was marked as Ext. P1 given by PW 1. PW 9, the Circle Inspector of Police, Thrissur West Police Station investigated the case and filed the charge - sheet before the Chief Judicial Magistrate, Thrissur.