K VISWANATHAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in c. A. No. 368/2003 on the file of the Additional District and Sessions Judge (FTC. No. I), coimbatore, which had arisen against the judgement in C. C. No. 47 of 2002 on the file the Judicial Magistrate No. VIII, Coimbatore. The accused has been charged under Section 279, 337, 338 and 304 IPC and also under Section 134 (a) (b) of motor Vehicles Act r/w 187 IPC.

(2.) THE learned trial Judge, after taking cognizance of the offence, on appearance of the accused on summons, issued copies under section 207 of Cr. P. C. , and when the charges were explained to him and questioned, he pleaded not guilty. On the side of the prosecution, P. W. 1 to p. W. 14 were examined and Ex. P. 1 to Ex. P. 9 were marked.

(3.) P. W. 3 is the Motor Vehicle Inspector, who had inspected the ill-fated bus and issued Ex. P. 2-certificate stating that the accident had not occurred due to any mechanical defect of the bus.