KRISHNA MANIYANI Vs. STATE OF KERALA

JUDGEMENT

(1.) (a) Can the driver of a vehicle be charge sheeted and tried for an offence punishable under S.304 IPC, if his rash or negligent driving has resulted in the death of another person and

(2.) The above questions have come up for consideration in this petition filed by the accused under S.482 of the Code of Criminal Procedure, in the following facts and circumstances.

(3.) Kasaragod Police charge sheeted the petitioner alleging commission of offences punishable under S.279, S.337, S.338, S.304(A) and S.304 IPC. The version given by the Police goes like this: