MURALIDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Crl. Revision Petition is to the judgment dtd. 16/8/2005 passed by the Judicial First Class Magistrate Court, Ranny, in C.C.No.261 of 2002 and confirmed by the Additional Sessions (Adhoc) Fast Track Court-II, Pathanamthitta, in the judgment dtd. 17/3/2007 in Crl.Appeal. No.281 of 2005. The revision petitioner faces offences under Ss. 279, 337, 338 and 304(A) of the Indian Penal Code. The trial Court convicted him for the above-said offences and sentenced to undergo various terms of imprisonment.

(2.) The accused was the driver of a private bus bearing Regn No. KL-3/A-466. He drove the bus in a rash and negligent manner, endangering human life through Vadasserikara-Pampa Public Road from east to west on 6/7/2001 at 11.20 am, and the vehicle hit a KSRTC bus bearing Registration No.KL-15/1295 at Murikkayamukku in Perunad Village causing the death of two persons and hurt and grievous hurt to around 26 persons who were travelling in the KSRTC bus.

(3.) On the side of the prosecution, PWs 1 to 30 were examined. The prosecution also proved Exts.P1 to P41.