KAANTHAN Vs. STATE

JUDGEMENT

(1.) This revision case has been filed by the petitioner to call for the records in the judgment dated 12.07.2012 in C.A.No.20 of 2012 on the file of the learned Second Additional District/Sessions Court, Salem, confirming the judgment dated 01.02.2012 in C.C.No.171 of 2010 on the file of the learned Judicial Magistrate-I, Sankari.

(2.) It is the case of the prosecution that on 01.04.2010 at about 9.00 p.m., the revision petitioner has driven the bus bearing Registration No.TN 59 W 8080 nearby Eri Thottam in Kumarapalayam to Edappadi Road in a rash and negligent manner and dashed against the two wheeler bearing Registration No.TN 38 C 4332, which was going in front of the said bus. Due to the above accident, the victim sustained injury and died and therefore, the revision petitioner committed the offence punishable under Sections 279 and 304(A) IPC. Hence, P.W.1 gave a complaint before the respondent police.

(3.) Based on the complaint, the respondent police registered a case against the revision petitioner. After completion of investigation, the respondent police laid a charge sheet before the learned Judicial Magistrate No.I, Sankari for offences under Sections 279 and 304(A) IPC against the accused and the same was taken on file in C.C.No.171 of 2010.