MARKAPUDI KRISHNA RAO Vs. STATE OF A P

JUDGEMENT

(1.) This revision is filed against the conviction and sentence recorded against the revision petitioner in C.C. No.71 of 1996, dated 7-4-1998 on the file of V Metropolitan Magistrate, Vijayawada which was confirmed in Crl.A. No.56 of 1998, dated 2-1-2003 on the file of VII Additional Sessions Judge (Fast Track Court), Krishna at Vijayawada.

(2.) The relevant facts in brief are as follows :

(3.) The Sub-Inspector of Police, I Traffic Police Station, Vijayawada filed this case against the revision petitioner-accused alleging that on 6-3-1996 at about 5.10 p.m., the accused drove the A.P.S.R.T.C bus bearing No.AAZ-8765 with high speed in a rash and negligent manner near Ashok pillar without blowing horn on N.H. 9 road and dashed against the cyclist going ahead of the bus on account of which the cyclist fell down and the rear tyres of the bus dragged him to a distance causing grievous injuries and later died and the same was witnessed by the traffic police constable who was on duty near the scene of offence and thereby committed an offence punishable under Section 304-A I.P.C.