RAMAKURI RAMA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Sub-Inspector of Police, Penamaluru Police Station, has filed the charge sheet for the offence under Sec. .304(A) of Indian Penal Code (for short "I.P.C").

(2.) The Court has taken cognizance for the offence under Sec. 304(A) I.P.C. and on conclusion of trial, the trial Court found the accused guilty and convicted him for the offence under Sec. 304(A) I.P.C. and sentenced the accused to undergo simple imprisonment for one year.

(3.) The facts of the case were that one Nagavarapu Suresh who is aged about four (4) years was playing in front of his house. At that time the accused being the driver of the Auto bearing No.AP-16-X-8015, drove the vehicle in rash and negligent manner, while proceeding from Auto Nagar to Ramavarappadu road and in Gowrisankarnagar, Kanuru Panchayat, hit the deceased boy and dragged him to a distance of about 10 feet. As a result, the deceased succumbed to injuries.