ARUN S/O RATHNAJAPPA KALAL Vs. STATE BY MALEBENNUR POLICE, DAVENGERE DISTRICT

JUDGEMENT

(1.) THIS revision petition is by the accused, who suffered a judgment of conviction at the hands of the trial court in C.C.Ho.14/94 in respect of the offences punishable under Sections 279 and 304 -A of IPC and being sentenced to 6 months imprisonment in respect of each one of the two offences. The lower appellate court confirmed the judgment of the trial court by dismissing the appeal preferred by this petitioner.

(2.) THE facts of the case as per the prosecution version in short are that, on. 10.10.93 at about 10.30 a.m. at Kumbalur rig bore, the deceased Sapna was crossing the road along with her sister Kavitha, a jeep bearing registration No.KA -05 M -3827 driven by the petitioner came from Malebennur side at high speed in rash and negligent manner and dashed against Sapna. The girl suffered grievous injuries to the vital parts of her body and died in the hospital at 9.30 p.m., on the same day. A complaint was lodged by her father Somashekarappa (PW -1) as per Ex.P1. On completion of the investigation, charge sheet was filed.

(3.) I have heard Smt.M.N.Vijaya, learned Counsel for the petitioner and Sri.G.M.Srinivasa Reddy, learned HCGP for the res pondent -State and perused the records of this case.