(1.) This revision is directed against the judgment dated 23/07/2010 of the learned additional Sessions Judge, Margao, upholding the judgment dated 5/05/2010 of the learned Magistrate (JMFC), Margao by which the petitioner-accused has been convicted and sentenced under Sections 279,304-A IPC.
(2.) The petitioner-accused was charged and tried with the allegation that on 10/04/2006 at about 16.30 hours, the accused drove Maruti van having number GA 08-A-7618 while proceeding from Corjem to Cutorim in a rash and negligent manner and when reached near Carmel Chapel at Curtorim dashed the same on a cyclist who suffered injuries and succumbed to the same.
(3.) Prosecution had examined ten witnesses in support of the charge.