JOSE LINAKER CELHO Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No.11042/2011 of Kochi City Traffic Police Station (East), Edapally. THE offences alleged against him are under section 304 of IPC and section 134 (a) and (b) of Motor Vehicles Act.

(2.) IT is alleged that on 01.09.2011 at 1.30 PM, the accused drove a car through Kundannoor-Vyttila road and hit against 3 women. Two of them died on the spot and other woman sustained serious injuries. After the hit, the car was not stopped by the accused. He drove fast. The local people chased the car. The police was informed. The accused however escaped. So he could not be arrested.