Bangalore District Court
State By Banashankari Traffic P.S vs ) Vikram Jit Singh on 10 September, 2018
IN THE COURT OF THE METROPOLITAN MAGISTRATE
TRAFFIC COURT - IV, BANGALORE
PRESENT: GAYATHRI.S.KATE, B.com.,LLB.,
MMTC - IV, BANGALORE
DATED : THIS THE 10th DAY OF SEPTEMBER 2018
C.C.No.3950/2018
COMPLAINANT: State by Banashankari Traffic P.S.
VS.
ACCUSED: 1) Vikram Jit Singh,
S/o. Kuladeet Singh
Age: 26 years,
R/at No.10, 5th cross,
Hosakerehalli,
Dwaraka Nagara,
BSK 3rd Stage,
Bengaluru
2) Bijo Tom Abraham,
S/o. M.M. Abraham,
Age: 3 years,
R/at No.3, Bhavya Paradise,
Chelikere, Kalyana Nagara,
Bengaluru
(PLEADED GUILTY)
1. The date of commission of 15-01-2018
the offence
2. The offences complained of U/s.279 & 338 of IPC, Sec.3(1)
R/w.181, Sec.146 R/w. Sec.196,
Sec.115 R/w.177, Sec.185 and
Sec.5 R/w.180 of M.V.Act.
2 C.C.No.3950/18
3. Plea of the accused and his Pleaded not guilty
examination
4. Opinion of the judge Conviction
5. State represented by Learned APP
6. Accused defence by Sri H.S. Shivakumar
7. Date of order 10-09-2018
***
JUDGEMENT
The Police Inspector of Banashankari Traffic police station has filed the charge sheet against the accused for the offences punishable U/s.279 & 338 of IPC, Sec.3(1) R/w. Sec.181, Sec.146 R/w.196, Sec.115 R/w.177, Sec.185 and Sec.5 R/w.180 of M.V.Act.
2. It is the case of the prosecution that on 15-01-2018 at about 1.15 a.m. in the early morning the 1st accused being the rider of Bajaj Avenger motor cycle bearing registration No.KA-04/HG-2146 drove the vehicle by consuming alcohol in a rash and negligent manner as to endanger human life on 100ft ring road, Banashankari 3rd stage. While so driving his vehicle in a opposite direction, he dashed against 3 C.C.No.3950/18 the Scooter bearing registration No.KA-05/EX-4016 which was proceeding on Sagarika Digital Studio road. Due to the impact of accident both the vehicles were damaged and the rider C.W.1 sustained grievous injuries. Further the 1st accused was not in a possession of driving license on the day of accident, thereby the 1st accused has committed an offence punishable U/s.279 & 338 of IPC, Sec.3(1) R/w.181, Sec.115 R/w.177 and Sec.185 of M.V.Act. Further the 2nd accused being the owner of the Bajaj Avenger motor cycle bearing registration No.KA-04/HG-2146 had permitted the 1st accused to drive the said vehicle, who was not in possession of the driving license and vehicle insurance to the said vehicle on the day of accident, thereby the 2nd accused has committed an offence punishable U/s.146 R/w.196 and Sec.5 R/w.Sec.180 of M.V.Act.
3. This court took the cognizance of the offence and the accused was provided with the copies of the charge sheet. When plea was read over to the accused, he pleaded not guilty and claimed to be tried.
4 C.C.No.3950/184. To prove the guilt of the accused, the prosecution examined one witness out of 7 witnesses as P.W.1 and marked 9 documents as Ex.P.1 to Ex.P.9. Further the accused counsel filed a memo stating that the examination of C.W.1 to C.W.6 may be given up with consent.
5. The statement of the accused as provided U/s.313 of Cr.P.C. was recorded and when the incriminating evidence appearing against the accused was read over to him, he offered no explanation. The points that arise for consideration are:
1. Whether the prosecution proves beyond all reasonable doubt that on 15-01-2018 at about 1.15 a.m. in the early morning the 1st accused being the rider of Bajaj Avenger motor cycle bearing registration No.KA-04/HG-2146 drove the vehicle by consuming alcohol in a rash and negligent manner as to endanger human life on 100ft ring road, Banashankari 3rd stage. While so driving his vehicle in a opposite direction, he dashed against the Scooter bearing registration No.KA-
05/EX-4016 which was proceeding on Sagarika Digital Studio road. Due to the impact of accident both the vehicles were damaged and the rider C.W.1 sustained grievous injuries, thereby the accused has committed an offence punishable U/s.279 & 338 of IPC, Sec.115 R/w.177 and Sec.185 of M.V.Act.?
5 C.C.No.3950/182. Whether the prosecution further proves beyond all reasonable doubt that on the above said date, time and place the 1st accused was not having required driving license, thereby the 1st accused has committed an offence punishable U/s.3(1) R/w. sec.181 of M.V.Act?
3. Whether the prosecution further proves beyond all reasonable doubt that on the above said date, time and place the 2nd accused being the owner of the Bajaj Avenger motor cycle bearing registration No.KA-04/HG-2146 had permitted the 1st accused to drive the said vehicle, who was not in possession of the driving license and vehicle insurance to the said vehicle on the day of accident, thereby you committed offence punishable U/s.146 R/w.196 and Sec.5 R/w.180 of M.V.Act.
4. What order?
6. My answer to the above points are as under:
1. POINT No.1: IN THE AFFIRMATIVE
2. POINT No.2: IN THE AFFIRMATIVE
3. POINT No.3: IN THE NEGATIVE
4. POINT No.4: AS PER THE FINAL ORDER For the following REASONS
7. POINT No.1 & 2: For the sake of convenience and to avoid repetition of facts, these points are taken up for common discussion to have brevity.
6 C.C.No.3950/188. It is the case of the prosecution that on 15-01-2018 at about 1.15 a.m. in the early morning the 1st accused being the rider of Bajaj Avenger motor cycle bearing registration No.KA-04/HG-2146 drove the vehicle by consuming alcohol in a rash and negligent manner as to endanger human life on 100ft ring road, Banashankari 3rd stage. While so driving his vehicle in a opposite direction, he dashed against the Scooter bearing registration No.KA-05/EX-4016 which was proceeding on Sagarika Digital Studio road. Due to the impact of accident both the vehicles were damaged and the rider C.W.1 sustained grievous injuries. Further the 1st accused was not in a possession of driving license on the day of accident, thereby the 1st accused has committed an offence punishable U/s.279 & 338 of IPC, Sec.3(1) R/w.181, Sec.115 R/w.177 and Sec.185 of M.V.Act. Further the 2nd accused being the owner of the Bajaj Avenger motor cycle bearing registration No.KA-04/HG-2146 had permitted the 1st accused to drive the said vehicle, who was not in possession of the driving license and vehicle insurance to the said vehicle on the day of accident, thereby the 2nd accused has 7 C.C.No.3950/18 committed an offence punishable U/s.146 R/w.196 and Sec.5 R/w.Sec.180 of M.V.Act.
9. C.W.7 examined as P.W.1 he deposed that on 15-01-2018 at about 6.35 p.m. C.W.1 lodged a complaint. Upon the said complaint he registered FIR under crime No.13/2018 punishable U/s.279 & 337 of IPC. He visited the accident spot and drawn Spot Mahazar and rough sketch on the spot. He recorded statement and re-statement of the eye witnesses and other witnesses. Issued 133 notice to owner of the vehicle and received reply to the said notice. He submitted requisition to RTO officer to conduct IMV inspection. Accordingly received IMV report from the IMV officer. Received the wound certificate from the doctor who treated the injured. After the completion of the investigation he has submitted the Charge Sheet to this Hon'ble Court against the accused in the said case.
10. Among the witnesses examined by the prosecution C.W.7 - P.W.1 is the I.O.
11. With the consent of accused counsel C.W.1 to C.W.6 are given up. On the other hand the learned 8 C.C.No.3950/18 APP has not objected the consent given by the accused counsel.
12. The learned APP argued that accident was occurred only due to the fault of the accused that he drove the said vehicle in a rash and negligent manner. In that regard, C.W.7 who is none other than the I.O. has supported the prosecution case. Therefore, he prays for convict the accused for the said offences.
13. In a road traffic accident cases first the prosecution has to prove the rash and negligent driving of the accused. In order to prove this fact the case in hand the prosecution fully depend upon the evidence of C.W.7 who is none other than the I.O. of this case who deposed about the accident. On the other hand the accused has not disputed the fact that he was the driver of the said vehicle on the day of the accident. Here itself it is pertinent to note that while recording 313 statement the accused has not offered any explanation and P.W.1 has not been cross-examined. As such it can be safely said that the accused does not dispute the fact that the accident had occurred due to his rash and negligent 9 C.C.No.3950/18 driving. In view of the discussion made supra, this court considered view that the prosecution has proved beyond reasonable doubt that the accused has committed an offence punishable U/s.279 & 338 of IPC and Sec.3(1) R/w.187, Sec.115 R/w.177 and Sec.185 of M.V.Act. Hence for the above discussion I answer point No.1 & 2 IN AFFIRMATIVE.
14. POINT No.3: Further it is the case of the prosecution that the 2nd accused being the owner of the Bajaj Avenger motor cycle bearing registration No.KA-04/HG-2146 had permitted the 1st accused to drive the said vehicle, who was not in possession of the driving license and vehicle insurance to the said vehicle on the day of accident, thereby the 2nd accused has committed an offence punishable U/s.146 R/w.196 and Sec.5 R/ Sec.180 of M.V.Act. As accused No.2 had already pleaded guilty on 02-07-2018. Hence this point No.3 does not arise for the consideration and is answered IN NEGATIVE.
15. POINT No.4: In view of the above discussions and findings I proceed to pass the following:
10 C.C.No.3950/18ORDER Acting U/s.255(2) of Cr.P.C. the accused No.1 is convicted for the offences punishable U/s.279 & 338 of IPC, Sec.181 and, Sec.177 and Sec.185 of M.V.Act.
The accused No.1 shall pay a fine of Rs.1,000/- for the offence punishable U/s.279 of IPC.
The accused No.1 shall pay a fine of Rs.1,000/- for the offence punishable U/s.338 of IPC.
The accused No.1 shall pay a fine of Rs.500/- for the offence punishable U/s.181 of M.V.Act.
The accused No.1 shall pay a fine of Rs.100/- for the offence punishable U/s.177 of M.V.Act.
The accused No.1 shall pay a fine of Rs.2,000/- for the offence punishable U/s.185 of M.V.Act.
In total the accused No.1 shall pay a fine of Rs.4,600/- on default he shall undergo S.I. for a period of 30 days.
The bail bond and surety bond of the accused shall stands cancelled after the appeal period.
(Dictated to the Stenographer directly on computer, typed by her, corrected and then pronounced by me in the open Court this the 10th day of September 2018) (GAYATHRI.S.KATE) MMTC - IV, BANGALORE.11 C.C.No.3950/18
ANNEXURE
1) LIST OF WITNESSES EXAMINED FOR THE PROSECUTION:
P.W.1: Bhairabhovi
2) LIST OF DOCUMENTS MARKED FOR THE PROSECUTION:
Ex.P.1: Complaint Ex.P.2: FIR Ex.P.3: Spot Mahazar Ex.P.4: Rough sketch Ex.P.5: 133 notice Ex.P.6: Reply Ex.P.7: IMV Report Ex.P.8 & 9: Wound certificates
3) LIST OF WITNESSES EXAMINED FOR THE ACCUSED:
NIL
4) LIST OF DOCUMENTS MARKED FOR THE ACCUSED:
NIL (GAYATHRI.S.KATE) MMTC - IV, BANGALORE.