BALU Vs. STATE REP

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner / accused as against the conviction and sentence passed by the learned Judicial Magistrate No.I, Karur, in C.C.No.208 of 2012, dated 16.10.2014, confirmed by the learned Sessions Judge, Fast Track Mahila Court, Karur, in C.A.No.49 of 2014, dated 09.12.2015.

(2.) The revision petitioner was tried for the offence under Section 304(A) IPC before the learned Judicial Magistrate No.I, Karur and the trial Court, in conclusion of the trial, found him guilty, convicted and sentenced to undergo simple imprisonment for six months with a fine of Rs.1000/-, in default, to undergo simple imprisonment for one month for the offence he was stood charged. The petitioner preferred an appeal before the Court of Sessions and the same was taken in C.A.No.49 of 2014 and was dismissed by order dated 09.12.2015 by the learned Sessions Judge, Mahalir Neethimandram, Karur, confirming the conviction and sentence imposed by the trial Court. Aggrieved by the orders of the Courts below, the petitioner has preferred this revision case.

(3.) The brief fact of the case is that on 23.07.2012, at about 04.30 pm, in Karur-Wangal Main Road, near Balammalpuram Bus Stop, when the deceased girl, Charumathi, was walking from North to South in the left side of the road, a Maruthi Swift Car, bearing Reg.No.TN-42-E-2442, drove by the petitioner / accused, came in a rash and negligent manner and dashed against the deceased girl. In the said accident, the victim child sustained injuries and was taken to a Private Hospital, Karur and thereafter, to another Hospital at Coimbatore. Based on the complaint given by PW1, the case in Crime No.296 of 2012 was registered by the respondent Police for the offence under Sections 279 and 337 IPC. Despite the best treatment, the victim succumbed to the injuries. The respondent Police, after investigation, has filed the final report and both the Courts below have convicted the petitioner / accused as stated supra.