RAMESH Vs. STATE REP. BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This revision petition is directed against the judgment of conviction imposed on the revision petitioner for the offence under Sections 279 and 304 (A) I.P.C.

(2.) The brief facts leading to this revision is as follows: On 29.04.2008 at about 22.15 hours opposite to Ashok Residency Hotel, Poonamalee Road, Iyappanthangal, a two wheeler bearing registration No.TN-20-AQ-7164 driven by the accused in a rash and negligent manner hit the bicycle driven by one Mathappan and Murugan on pillion. Due to the said impact, Mathappan fell down on the mud road and Murugan fell down on the metal road. While Mathappan sustained bruises in his hand, Murugan sustained head injury. He was immediately taken to S.R.M.C Hospital. Then the Doctor examined him and advised to get admitted as inpatient. He left S.R.M.C hospital and went to the Government Hospital, Chennai and got admitted as in- patient. On 07.05.2008, he died.

(3.) The respondent-police registered First Information Report on 30.04.2008 at about 11.30 hours for the offence under Sections 279 and 337 of IPC, based on the complaint given by Mathappan. Later, on getting intimation from the Government Hospital, Chennai that Murugan succumbed due to the injuries, the charge was altered to Sections 279 and 304(A) of IPC and Section 3 r/w 181 of Motor Vehicles Act.