SARAVANAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in c. A. No. 125 of 2004 on the file of the Additional Sessions Judge, FTC. No. II, Kancheepuram, which had arisen out of the judgment in C. C. No. 15 of 2002 on the file of the judicial Magistrate No. I, Kancheepuram. The accused has been charged under section 304 (A) IPC and also under Section279 IPC.

(2.) ACCORDING to the prosecution, on 6. 11. 2001 at about 7. 40 am the accused had driven the Tamil Nadu Government bus bearing registration No. TN 21 N 0030 from Ekanampet to Gangaikondan Mandapam, in a rash and negligent manner and dashed against the cyclist by name Neelagandan, aged 12 years causing grievous injury, which resulted in his instantaneous death.

(3.) P. W. 2 has also seen the injured boy after the occurrence. He is a witness in Ex. P. 2-mahazar.