K. SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner herein challenges the conviction and sentence against him under Sections 279 and 337 IPC in C.C.No.864 of 2002 of the Judicial First Class Magistrate's Court, Koyilandy.

(2.) He faced prosecution on the allegation that at about 7.45 p.m. on 28.02.1994, he drove the jeep No.KL M 7563 rashly and negligently, so as to endanger to human life along the Balussery-Kozhikode public road, the said jeep hit down a pedestrian, and the said pedestrian sustained simple injuries in the accident. The police registered the crime on the First Information Statement given by the injured, and after investigation, submitted final report in Court.

(3.) The accused pleaded not guilty, when the substance of the accusation was read over and explained to him. The prosecution examined nine witnesses, and proved Exts.P1 to P6 documents in the trial court. The accused did not adduce any evidence in defence. On an appreciation of the evidence, the trial court found the accused guilty. On conviction, he was sentenced to undergo simple imprisonment for six months each under Sections 279 and 337 IPC.