ELAMPARUTHI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The present criminal revision has been filed against the order dated 13.02.2013 passed in C.A.No.217 of 2010 by the learned Additional District and Sessions Judge, Vellore, set aside the same and to allow the revision petition.

(2.) The facts leading to prefer this revision are as follows :-

(3.) The learned counsel for the petitioner submitted that the accused while driving autorickshaw, a child viz., Hariharan, aged 2 years, who was standing along with his uncle, suddenly ran across the road. The driver, who was riding his auto carefully and slowly, in order to avoid to dash against the child, suddenly put the brake, due to which, the auto got capsized and hit the child. Therefore, the petitioner is not responsible for the accident.