VADAMALAI Vs. STATE

JUDGEMENT

(1.) The accused in C.C.No.1046 of 2004, who is also the appellant in C.A.No.18 of 2007, has directed this revision.

(2.) On 20.1.2003, at about 2.15 a.m., on the Karur-Salem National Highway, near Kumarasamy Engineering College, the revision petitioner came driven the Government Bus TN-57-N-0824 from Madurai towards Salem. While from the opposite side from Salem towards Madurai on the very same road one Subramaniya Raja came driven the Hero Honda Car TN-59-R-8082.

(3.) In the front seat of the car, PW-1 was seated, in its back seat, PW-1's wife PW-2, their son Alagusundaram and their daughter PW-3 were seated. At about that time, a road accident took place. In this, the car and the Bus were involved. Subramaniya Raja and Alagusundaram have died on the spot. PWs-1 to 3 have sustained injuries (see Exs.P-11 to 13 Wound Certificates).