KURUKKANKUNNUMMAL RAVEENDRAN Vs. STATE

JUDGEMENT

(1.) Accused in C.C. No. 608/1994 on the file of the Judicial First Class Magistrate Court, Tirur is the revision petitioner herein.

(2.) The revision petitioner was charge sheeted by the Circle Inspector of Police, Valanchery in Crime No. 75/1994 of Velanchery police station under Sections 279, 337 and 304(A) of Indian Penal Code.

(3.) The case of the prosecution in nutshell was that on 06.06.1994, at about 10. a.m., while the revision petitioner was driving the bus with Registration No. KL-11-6199 through N.H. 17 from Calicut to Guruvayoor in a rash and negligent manner and when reached near Karippol, it ran over four children walking on the eastern road margin and thereafter it overturned and caused death of four children and also injury to others who were travelling in the bus and thereby, he had committed the offence punishable under Sections 279, 337 and 304(A) of Indian Penal Code. After investigation, final report was filed and it was taken on file as C.C. No. 608/1994 on the file of the Judicial First Class Magistrate Court, Tirur.