INAGANTI VENKATESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This Revision is arising out of judgment dtd. 19/9/2011 passed in Criminal Appeal No.184 of 2009 on the file of III Additional Sessions Judge, Guntur, wherein the learned Judge has dismissed the appeal confirming the conviction and sentence imposed against the revision petitioner/accused for the offence punishable under Sec. 304-A I.P.C. in the judgment dtd. 21/9/2009 in C.C.No.386 of 2005 passed by the learned Additional Junior Civil Judge, Mangalagiri.

(2.) The brief case of the prosecution is that the petitioner/ accused herein was the driver of lorry bearing No.AP 10T 3969. On 30/9/2005, both the deceased went to Guntur in Maruti Car bearing No.AP 9A 4004 as wife of PW.1-Sanka Purna Prabhakar Gupta was delivered. On 1/10/2005, while they were returning from Guntur to Vijayawada, at about 12 mid night they reached NH road at Chinakakani near Vijayalakshmi weigh Bridge, at that time, the petitioner drove lorry in a rash and negligent manner at a high speed without blowing horn in a wrong direction towards Khaja village, dashed front portion of Maruti car, resulting which both the deceased stuck inside the front seat of car and died instantaneously. PW.1, who was coming behind the car witnessed the incident and given report to Mangalagiri Rural Police Station, which was registered as a case in Crime No.147 of 2005 under Sec. 304-A I.P.C.

(3.) During the course of trial, the prosecution examined PW.1 to PW.11 and marked Ex.P1 to Ex.P15. On behalf of the accused, no oral or documentary evidence was adduced.