Sri Fazal vs State By Haveri Town Police Haveri on 15 June, 2009

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Karnataka High Court

Sri Fazal vs State By Haveri Town Police Haveri on 15 June, 2009

Bench: N.Ananda

in THE man coum or nmarum 

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DATED «ms ms 15% DAY or   1 V; "  

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BETWEEN:

Sri. Fazal, S/0. S:-i.' Mo}; an ";'»m ad' 'M::j;svéi" 
Agedabout38.vyear$      
Occ: Driver_Qf'*Shaa"5i';nm_a Ttavc-1;;  f- .

Bus  
R/o. V;ada_mvadi;_...V_   V  -- .
Bclgauin, Bclgaumn   ' 

 _   * _  ' ...Pm'rnormn
(By $5. suxeéh  & '3r.i.T G. M. Srinivasareddy, Advocates)

 ..siaté'   Police

I~'§ava.1"i
...RE8P0lI'DEH'!'

  -.(By Sziﬁkixand K. Navamgmam, HCGP')

_   " " This criminal revision petition is ﬁled under section
 V' 397 rfw 491 Cr.P.C praying to set aside the judgment and
-,4 " '"c'«'rder of conviction and sentence cit. 22/27.5.2006 in CC
 N021/2000 on the ﬁle of the Add}. Civil Judge:(Jr. D11.) ax.

JMFQ, Raver}. and order dt.20.7.20{)7 1'11 Crl.A No.30/6 on
the file of the S.J., Haven'.



This revision petition coming on for   V' 

day, the Court made the following:
ORDER

The matter is listed fdf records received. With the of'c9un§é1'for paftics, the matter is taken up for '4 _

2. Th 1-150%: Th Id ' gr.

:2 QCQAIV ._??.l E guﬂty L'91U/ oﬁhnces pt1{1is1i;115§a~' i1;1§ie1f[':«SV éeti§11"2?1'?9,' 33?', 338 and 304(A) 11°C Appellate Court on reappmeéiaiicrn 'of conﬁrmed the ﬁnﬁings of the ma; A' J ' V . _ V. below on appreciaticn of the eye 'v.xzi:m;=.~s'V={sa::s .f;-::_.;V£i evidence have heid that accused 2:::=:i1:A4.g:44__Vt;I1c:v'.-<1:.I,"f1'vLA\.éz'-":;tA:*; of luxury bus bearing :60. KA.G1fB.202G, '~.-e.__dmve ﬂ':-z:V_ ims at a high speed in £1 rash and negligent at 5.00 pm on 2'?'.03.1999 and dashed the bus No. KA.26[F23-4 which was coming fmm the igjappﬂﬁlﬂilﬁ dimction. The Courts beiow have heid that at the time :31' accixicnt, petiiiener had driven the bus to its extreme TX: ) W right side. The accident occurred on N H-4. invoked in the accident were ngyving " 'Vépposjtg: 'A u 'directions. The accused was 3 kczcping to his M nan/§1.mkThe' rgpmtsgeiiow I,3i§vi?é:&j.i3,e;l§V1.;4t11ét, * after the accident, the bus a;>c1ﬁ.?,'ex'3...VV§;..é1;11e::i:o hait at a distance of 120 feat N

4. On mconsidemﬁcﬁx ks?" ﬁnd that the Courts below glaring errars in appreciaﬁon: law, for the following reasons;

1. TIi\(i":'..§"(3x.'v,'i('.iVV¢1'"'!i-'!.tVA'£O;I)k""1pIaCC on a highway. The road . 2 Iriear accident is suﬁacicntly wide. .. , The accused was driving his vehicle at 3 high speed in rash and negligent manner. The bus driven by the accuseé came to halt at a distance of 120 feet {mm the place of impact. { 6£____ W. / V

5. The Courts bekow having sentenced thtii accizgéd for oﬁenccs punishable under Section 33?', 338 'of H90, ought not have passed separate sc'::(::.tcz1_c;¢ i3o1f a:r§"~oL ﬂhﬁcé_A punishable under Section 279 Sections 279, 337, 338 and 304m) of dﬁemnt degtcs. 'I'heIvefo'1'a:.~,;VVVi'or a11 oﬁhnce punishabie gmzjer Congo: be sustained.

petition is allowed in part. The _ jud@wn_t;___&of conviction and sentence for the »Aoﬁ'eI1V(:c$A_ puﬁshabk under Section 337, 333 and 304m) mac is The sentenced passw for an oﬁcnce V V . §uri7iahai§ie':io:1der Sectitm 279 11°C is set aside.

" , is dixected to send back I'6COI'dS. Sd/3;

Judge 2359"

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Karnataka High Court