SIVADASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED in C.C. No. 27/1997 on the file of the Chief Judicial Magistrate Court, Kozhikode is the revision petitioner herein.

(2.) THE revision petitioner was charge sheeted by the Circle Inspector of Police, City Traffic Police Station in Crime No. 1011/1996 under Sections 279, 337, 304(A) of Indian Penal Code and Rule 224 of Kerala Motor Vehicles Rules read with Section 177 of Motor Vehicles Act.

(3.) WHEN the revision petitioner appeared before the court below, the particulars of offence were read over and explained to him and he pleaded not guilty. In order to prove the case of the prosecution, PWs 1 to 15 were examined and Exts.P1 to P13 were marked on the side of the prosecution. After closure of the prosecution evidence, the revision petitioner was questioned under Section 313 of Code of Criminal Procedure and he denied all the incriminating circumstances brought against him in the prosecution evidence. He had further stated that he had not committed any offence. The accident occurred due to the negligence of the bus driver. No defence evidence was adduced on his side.