A SHARBUDEEN Vs. STATE

JUDGEMENT

(1.) THIS is a Criminal Revision case filed by the accused under Section 397 read with Section 401 Cr.P.C, against the Judgment, dated 5th October, 1982 in Crl. Appeal No. 164/72 confirming the conviction of the accused under Section 304-(A) of IPC, by the trial Court, but modifying the sentences of rigorous imprisonment for one year and fine of Rs. 1,000/- in default to undergo rigorous imprisonment for two months is to one of fine of Rs. 1,000/ and suspension of licence of the accused for driving for a period of one year (sic).

(2.) THE case of the prosecution against the accused is that on 12th May. 1982, at about 4.15 p.m., he drove the city Bus bearing Registration No. TMN 5829 in a negligent manner and caused the death of Pandiyammal, a passenger, in the said bus when she was getting down from the bus at East Gate Bus Stop, Madurai town.

(3.) THE prosecution case in brief is as follows: