KANDIKONDA NAGESHWARA RAO Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Cr.P.C., is filed by the petitioner/accused, challenging the judgment, dtd. 19/2/2009, passed in Crl.A.No.165 of 2007 by the V Additional Sessions Judge (III FTC) at Miryalaguda, whereby, the judgment, dtd. 6/12/2007, passed in C.C.No.274 of 2006 by the Judicial Magistrate of First Class at Huzurnagar, convicting the petitioner/accused of the offence under Sec. 304A of IPC and sentencing him to undergo rigorous imprisonment for one year and to pay a fine of Rs.500.00, in default, to undergo simple imprisonment for three months, was confirmed.

(2.) I have heard the submissions of the learned counsel for the petitioner/accused, learned Assistant Public Prosecutor representing the respondent/State and perused the record.

(3.) The case of the prosecution, in brief, is that on 19/6/2006 at about 14:45 hours, while the deceased-Satyanarayana Reddy was proceeding from new bus stand, Nereducharla Village on his motorcycle bearing registration No.AP 24H 4259 and reached near the house of one Sakkubai, the petitioner/accused, being driver of the RTC bus bearing No.AP 11Z 2932 came in high speed in a rash and negligent manner in the same direction and dashed against the deceased, due to which the deceased fell under the engine of the bus, which dragged him about 100 feet distance resulting in his instantaneous death.