MAHEBOOBSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) "Whether impugned order of conviction and sentence dated 06.06.2009 passed by the Senior Civil Judge and JMFC, Indi in C.C. No. 111/2007 and confirmed by the Second Additional Sessions Judge Vijayapur vide order dated 22.10.2012 in Criminal Appeal No. 25/2009 suffer impropriety and illegality?" is the question involved in this case.

(2.) By the impugned order, the trial Court convicted the petitioner for the offences punishable under Sections 279 and 304(A) IPC and sentenced him to simple imprisonment of one month for the offence punishable under Section 279 IPC and simple imprisonment for six months and fine of Rs. 2,000/- for the offence punishable under Section 304(A) IPC and that was confirmed by the first appellate Court.

(3.) On 23.01.2005, the petitioner and PW. 7 were deputed to work as driver and conductor respectively in KSRTC bus bearing No. KA-25/F-1401 at Indi-Sindagi route. At 5.00 p.m., when that bus was proceedings near Mangal Karyalaya, Indi town, accident occurred between the bus and bicycle of victim Shekappa and victim died in the said accident.