CHANDRAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is filed against the judgment dtd. 20/0/2014 passed by the learned III Additional District and Sessions Judge, Coimbatore in CA.No.73 of 2013 confirming the judgment dtd. 16/5/2013 passed by the learned Judicial Magistrate No.I, Pollachi in CC.No.663 of 2005.

(2.) The brief facts of the case is that on 29/11/2005 at about 10.45hrs near Meenkarai to Pollachi Road, the petitioner/accused herein had driven the bus bearing Registration No.KL 9 N 7181 in a rash and negligent manner and dashed the backside of the bike bearing Registration No.TN41 L 4287 driven by the victim Kalimuthu and caused his death. On the complaint given by PW1, the respondent registered a case in Cr.No.499 of 2005 and after completion of investigation filed the final report against the petitioner/accused for the offences under Sec. 279 and 304A IPC. On summons the petitioner/accused appeared before the trial Court and copies of the documents were furnished to him at free of cost under Sec. 207 Cr.PC and the substances of the charges were explained to the petitioner/accused and he was questioned in Tamil and charges were framed under Sec. 279 and 304A IPC and he pleaded not guilty and claimed to be tried.

(3.) On the side of the prosecution 13 witnesses viz., PW1 to PW13 were examined and Exs.P1 to P8 and MO.1-Photographs were marked.