CHUKKA RAVINDRA BABU Vs. STATE OF A P

JUDGEMENT

(1.) THIS Revision Case has been preferred by the Appellant in Crl. A. No. 77 of 2002 on the file of the III Additional Sessions Judge, Guntur.

(2.) THE trial Court, through the Judgment, dated 15-02-2002 in C. C. No. 152 of 2001, convicted the petitioner herein for the offence under Section 304-A of IPC and sentenced to undergo rigorous imprisonment for one year and to pay a fine of rs. 500/-, in default to suffer simple imprisonment for six months. On Appeal, the learned III Additional Sessions Judge, Guntur, dismissed the Appeal, confirming the conviction and modifying the sentence to three months from one year and enhancing the fine amount from Rs. 500/- to Rs. 4,000/-, in default to suffer simple imprisonment for four months. Being aggrieved by the same, the petitioner preferred the present Revision Case.

(3.) THE graveman of the charge against the petitioner is that on 22-08-1999 at about 11-30 AM, he had driven the tractor bearing No. AP 5t 7609 at L. N. S. Colony, Perecherla-Guntur Road, in a rash and negligent manner at high speed and as a result of which the tractor fell in a ditch and that the deceased, who was sitting on the left side mudgar of the tractor, fell down and came underneath the tyres of the tractor and sustained grievous injuries and finally succumbed to the injuries in the hospital. On a report given by one Bejjam Bala Joshi, the police registered a case in Crime No. 99 of 1999 for the offence punishable under Section 304-A of IPC and after completing the investigation, they laid the charge sheet.