P.MATHSYAN Vs. STATION HOUSE OFFICER THALASSERY

JUDGEMENT

(1.) This revision petition has been filed challenging the judgment of the Additional Chief Judicial Magistrate Court (for short 'the trial court') in C.C.No.454 of 2003 dtd. 28/1/2004 and the judgment of the Sessions Court, Thalassery (for short 'the appellate court') in Crl.A.No.148 of 2004 dtd. 7/10/2008.

(2.) The revision petitioner is the accused. He faced trial for the offences punishable under Ss. 279 and 338 of IPC.

(3.) The prosecution case, in short, is that on 10/8/2002 at about 02.15 p.m., the revision petitioner drove a bus bearing Registration No.KL 11/J/8109 through Thalassery-Mahe National Highway in a rash and negligent manner, hit against the motorcycle driven by PW1 causing him serious injuries and thereby committed the above said offences.