PARSHURAM NALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Feeling aggrieved with the conviction and sentenced passed by the learned Judicial Magistrate, First Class Margao, in Criminal Case No.335/S/2014/I which is confirmed by the Sessions Judge in Criminal Appeal No.3/2016 directing the petitioner to pay a fine of Rs. 100/- for an offence punishable under Section 279 IPC and undergo simple imprisonment for 7 months with a fine of Rs. 500/- for an offence punishable under Section 304-A IPC, this Revision petition has been preferred under Section 397 of Cr. P.C.

(2.) Prosecution case can be summarised as follows:-

(3.) Pw4 Dattaram Kalangutkar, Head Constable attached to the Margao Police Station received a telephonic call about the accident, and, therefore, he rushed to the scene of offence. He drew a spot panchanama which is at Exh 9 colly. The statements of the witnesses came to be recorded. The dead body of the deceased was sent for autopsy. The Inspector of Motor Vehicle drew an Accident Report Form of the offending truck as well as the bike of the deceased. An FIR came to be registered by PW4 Dattaram Kalangutkar which is at Exh.C-1.