A VENKATESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The accused has preferred this Criminal Revision Case under Sections 397 r/w. 401 of Cr.P.C., against the judgment and sentence dated 19.07.2011 in C.A.No.40 of 2011 on the file of Additional District Sessions Court/Fast Track Court, Tirupattur, Vellore District, confirming the judgment and sentence dated 1.2.2011 in C.C.No.109 of 2009 on the file of the Additional District Munsif Court cum Judicial Magistrate, Ambur, Vellore District.

(2.) The accused is the criminal revision petitioner.

(3.) The respondent police filed the charge sheet based upon the statement of the witness Jeyabharathi that while he was driving his own share auto having registration No.TN23AW2622 on 2.2.2009 at about 5.45 p.m on the Vaniyambadi Ambur road near Minoor EB station, the accused drove the offending school van having registration No.TN 23 AD 4956 near the Vaniyambadi Ambur National Highway Junction in a rash and negligent manner on the wrong side and there was head on collision, wherein, witness Suganthi, Jeyanthi, child Minor Vinithkumar and witness Poovizhi, Navaneetham have sustained simple injuries. While, another passenger Santha fell down from the share auto and sustained multiple injuries and succumbed to the injury on the spot and hence, the respondent police after investigation, filed charge sheet for the offence under Section 279,337,338 and 304 (A) I.P.C.