G KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) AGGRIEVED by the judgment dated 19. 2. 2004 in Criminal Appeal No. 159 of 2003 passed by the learned Metropolitan sessions Judge, Hyderabad whereby and whereunder the conviction and sentence, dated 21. 3. 2003, passed by the VI metropolitan Magistrate, Hyderabad, in C. C. No. 456 of 2001 convicting the petitioner for the offence under Section 304-A of Indian penal Code and sentencing him to undergo rigorous imprisonment for one year has been confirmed, the petitioner filed this revision case.

(2.) THE petitioner herein shall be referred to as 'the accused/driver' hereinafter for the sake of convenience.

(3.) THE gravamen of the charge against the accused is that on 28. 11. 2000 at about 8. 00 a. m. , the accused while driving the R. T. C. Bus bearing No. AP-10z-3903, while proceeding from Koti towards Uppal side, had driven the bus in a rash and negligent manner at high speed and hit the bicycle driven by the deceased Vinod kumar (hereinafter shall be referred to as 'the deceased') in front of Patel and company in Rahatnagar at Amberpet, hyderabad.