R.BANUMATHI,J. - (1.) Leave granted.
(2.) The appellant has been convicted under section 304A IPC. and sentenced to undergo rigorous imprisonment for two years. The appellant was also convicted for the offence punishable under section 279 IPC. and sentenced to undergo six months imprisonment.
(3.) The case in the nutshell is as follows. The deceased child-Ashish aged about four years was going along the barat party and while crossing the road he got stuck in the rear wheel of the bus driven by the accused-appellant. The notice in this matter was issued limited to the quantum of sentence.;