KUPPAM CHALAPATHI RAO Vs. STATE OF A P

JUDGEMENT

(1.) This revision is preferred by the accused against the conviction and sentence of simple imprisonment for one year and imposition of fine of Rs.3,000/- in default simple imprisonment, for two months for the offence under Section 304-A IPC and further fine of Rs.500/- in default simple imprisonment for two weeks for the offence under Section 337 IPC awarded by the I Addl-Munsif Magistrate, Narasaraopet, in C.C.No. 169/99 and also as confirmed by the IV Addl. Sessions Judge, Guntur, in Crl.A.No. 150/98.

(2.) It is the case of the prosecution that the accused left with his jeep bearing No.AP 71 2443 on 6-7-1997 from Chilakaluripet to go over to Narasaraopet in a rash and negligent manner and went to the extreme left side of the road with a view to overtake the vehicle going ahead, resulting in the jeep turning turtle. It lead to the death of Garnepui Issac Abraham and Thelukutla Anantha Narayana, and also injuries to K.Venkateswara Rao and Lakireddy Anantharami Reddy. The accused pleaded not guilty for the offences under Section 304-A and 337 IPC. After trial, the learned Magistrate found the accused guilty and sentenced him to undergo simple imprisonment for one year and also imposed a fine of Rs.3,000/- in default simple imprisonment for two months for the offence under Section 304-A IPC . The learned Magistrate also found the accused guilty of the offence under Section 337 IPC and sentenced him to pay a fine of Rs.500/- in default simple imprisonment for two weeks. Aggrieved by the judgment of the learned Magistrate, the accused carried the matter in Crl.A.No.150/98 before the IV Addl.Sessions Judge, Guntur. The learned IV Addl. Sessions Judge, Guntur confirmed the judgment of the learned Magistrate.

(3.) As against the judgment confirming the conviction and sentence of the learned Magistrate in C.C. No. 169/99 by the IV Addl.Sessions Judge, the present criminal revision case is filed by the accused being the appellant herein.