SANKAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision petition is directed against the Judgment passed by the learned VII Additional Sessions Judge, Chennai in Criminal Appeal No.32 of 2016 on 14.12.2017 confirming the Judgment passed by the learned III Metropolitan Magistrate, George Town, Chennai in C.C.No.1053 of 2013 on 06.01.2016.

(2.) The respondent police laid a final report against the petitioner alleging that on 22.01.2013 at about 19:30 hours, the petitioner had driven a van bearing Registration No:TN-AC-0619 in E.V. Ramasamy Salai from East to West in a rash and negligent manner and dashed against the motor cycle bearing No. TN-04-M-1454, which was going in front of him, from behind, in front of Everest Hotel and was responsible for the accident. In the course of the same accident, the petitioner had also hit a 70 year old unknown male person and caused his death. The rider and pillion rider of the Motor cycle viz., Sundaram and his wife Pradeepa suffered simple injuries. Therefore, the petitioner is liable to be prosecuted for the commission of offences U/s 304(A), 337(2 counts) of I.P.C and Section 184 of Motor Vehicles act.

(3.) After completing the procedural formalities of furnishing copies and questioning the accused, the trial was commenced. The prosecution had examined P.Ws.1 to 13 witnesses and marked Exs.P.1 to P.14 documents.