SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Petition is against the concurrent finding of the Courts below holding the petitioner guilty of offences under Sections 279 and 304 (A) of I.P.C.

(2.) The petitioner on 29.04.2006 was driving the bus bearing registration No.TN.31.M.8989 on Vadalur-Vridhachalam main road. At about 7.35 p.m near Parvathiupuram Village he dashed against the TVS Champ two wheeler bearing registration No.TN.31.V.9438 driven by Kaveri. The said Kaveri died on the spot, her two wheeler got totally damaged.

(3.) Natarajan (PW.1) father of Kaveri gave a complaint to the respondent police. Investigation revealed that both the vehicles were moving towards west from east. The bus hit the two wheeler and caused the accident. The accident was due to rash and negligent driving of the petitioner.