R. SAMUEL Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been preferred challenging the judgment dated 19.03.2014 passed by the II Additional District and Sessions Judge, Vellore at Ranipet, Vellore District confirming the conviction and sentence dated 03.05.2010 passed by the Judicial Magistrate No. I, Walajapet, Vellore District in C.C. No. 181 of 2007.

(2.) It is the case of the prosecution that on 06.08.2007, around 09.00 a.m., the petitioner was driving his car bearing registration No. TN 25 D 8409 in a rash and negligent manner and hit a TVS 50 motorcycle bearing registration No. TN 21 A 7863 from behind, resulting in the death of the pillion Elumalai and injuries to Devaraj (P.W.5).

(3.) On these allegations, final report in C.C. No. 181 of 2007 was filed before the District Munsif-cum-Judicial Magistrate No. I, Walajah for the offence under Sections 279, 337, 304A IPC against the petitioner and charges were framed. When questioned, the petitioner pleaded 'not guilty'.