SHAIK AREEF AHMED Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is filed aggrieved by the judgment dtd. 26/3/2010 passed in Criminal Appeal No.74 of 2009 on the file of the learned I Additional District and Sessions Judge at Karimnagar (for short the 'appellate Court') confirming the judgment dtd. 22/6/2009 passed in C.C.No.386 of 2007 on the file of the learned Special Judicial Magistrate of First Class at Karimnagar (for short 'the trial Court').

(2.) The revision petitioner was convicted for the offence under Sec. 304-A of IPC and sentenced to undergo simple imprisonment for one year.

(3.) The brief case of the prosecution is that on 15/6/2006 revision petitioner/accused was driving lorry bearing No.AP-15-W-9567 in a rash and negligent manner and hit the scooter bearing No.AP-16- 8050 on which the deceased was driving, from the backside. According to the case of the prosecution, the rear tyre of the lorry ran over the scooter and he was dragged to a distance of nearly 15 meters and the deceased died instantaneously. PW-1, who is the wife of the deceased, filed complaint with the police which is Ex.P-1. On the basis of the complaint, investigation was taken up. After completion of investigation, charge sheet was filed. The trial Court examined PWs-1 to 11 and marked Exs.P-1 to P13.