JILUKARA SAILU Vs. THE STATE

JUDGEMENT

(1.) THIS revision is preferred against judgment dated 14 -03 -2007 in Crl.A. No. 79/2006 on the file I Additional District & Sessions Judge, Karimnagar whereunder judgment dated 16 -05 -2006 in C.C. No. 736/2004 on the file of Additional Judicial First Class Magistrate, Karimnagar was modified to the extent of sentence, but confirmed the conviction.

(2.) BRIEF facts leading to filing of this revision are as follows: - -

(3.) ADVOCATE for revision petitioner submitted that except the interested testimony of P.W.I, there is no other evidence to support the prosecution case and that deceased suddenly crossed the road and it is due to the negligence of P.W.I and that there is no negligence on the part of accused. He further submitted that the accident was on a National Highway and there is equal responsibility on the pedestrians, while crossing the road and they have to verify the incoming vehicles and without observing the same deceased, suddenly crossed and that there is no negligence on the part of revision petitioner. He submitted that both the Courts have committed error in convicting the revision petitioner.