E. ANNAMALAI Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner herein aggrieved by the concurrent finding of the Courts below holding him guilty for offences under Ss. 279 and 304 (A) of I.P.C has preferred the present revision petition.

(2.) According to the prosecution, on 14/7/2008, at about 7.30 a.m at Tiruvallur Periyakuppam Bye pass Road near Ambedkar Statue, when the deceased Gnanasoundari was going in her bicycle towards Tiruvallur from Manavala Nagar. The revision petitioner herein, rash and negligently, driven the van bearing registration No. TN.30.F.5618 in the same direction and hit Gnanasoundari and ran over. The victim was taken to the hospital but succumbed to injury on the same day. PW.3 Pattabi Sambhav Sachi, who saw the accident informed to PW.1 father of the victim. The police registered the complaint given by PW.1 and taken up the investigation. The revision petitioner, who run away immediately, after causing accident, was arrested by PW.11 (Duraipandiyan), the Sub- Inspector of Police, on 14/7/2008, at about 1.00 p.m. On completion of investigation, the appellant was prosecuted for offences under Ss. 279 and 304 (A) of I.P.C., before the Judicial Magistrate No. I, Tiruvallur.

(3.) To prove the charges, the prosecution has examined 13 witnesses. 10 Exhibits were marked. On the side of the defence no documents and no witnesses were examined.