Telangana High Court
Dasarapalle Anand, vs The State Of A.P., Rep By Pp., on 2 February, 2024
1
THE HON'BLE SRI JUSTICE E.V. VENUGOPAL
CRIMINAL REVISION CASE No.751 of 2008
ORDER:
This criminal revision case is filed against the Judgment dated
21.05.2008 passed by the Principal Sessions Judge, Nalgonda, (for short, 'the
appellate Court') in Criminal Appeal No.114 of 2007, where by and
whereunder the appellate Court dismissed the appeal thereby confirming the
conviction and sentence recorded by the Special Judicial Magistrate of First
Class (for prohibition and excise offences), Nalgonda, (for short. 'the trial
Court') in C.C.No.261 of 2006, against the revision petitioner for the offence
under Section 304-A IPC, and sentencing to suffer Rigorous Imprisonment for
one year, and to pay fine of Rs.500/-, and in default, to undergo Simple
Imprisonment for three months.
2. Brief facts of the case are that on 15.12.2005 at about 10:00 hours,
while the son of the complainant viz., ShaikLatheef, who was studying 4th
class, was crossing the road in order to go to school at Kashavarigudem,
Hamlet of Cherlagowram, meanwhile a Jeep bearing No.AP-22D-2429, driven
by the accused came in a rash and negligent manner, from Halia side and
dashed the deceased, as a result of which the deceased sustained grievous
injuries and succumbed to the injuries while undergoing treatment at
Government Headquarters Hospital, Nalgonda. The accident was reported
with the Police of Kanagal, who registered a case in Crime No.75 of 2005
against the driver of the jeep viz., the accused for the offence under Section
304-A IPC. After completion of investigation, police filed charge sheet against
the accused for the offence under Section 304-A IPC and the same was taken
on file by the trial Court as C.C.No.261 of 2006 for the offence under Section
304-A IPC.
3. The trial Court examined prosecution witnesses PWs.1 to 11 and
marked Exs.P1 to P7. No oral or documentary evidence was adduced by the
accused. The trial Court, after considering the evidence and material on
record, convicted the accused as aforestated. The accused went in appeal in
Crl.A.No.114 of 2007 and the appellate Court dismissed the appeal by
affirming the conviction and sentence passed by the trial Court; and therefore
the accused is before this Court with this revision petition.
4. Heard the learned counsel Satyasri appearing on behalf of the revision
petitioner; and the learned Additional Public Prosecutor.
5. Learned counsel for the revision petitioner submits that the victim
need not cross the road to go to school as the school and his house are on
the same side of the road. It is further contended that the Doctor who
treated the victim was not examined as witness, and also the investigating
officer who was head constable was not examined and that PW1 did not
lodge any complaint Ex.P1 with the police, and that the evidence of eye
witness PW4 was not considered in correct perspective, and therefore the
impugned judgment is liable to be set aside by allowing the revision petition.
6. Learned Additional Public Prosecutor submits that PW1 the father of
the deceased was a stone cutter by profession and he was informed by one
Shaik Bee about the accident and he rushed to the hospital and found his son
with injuries and lodged the complaint with the police. The accident and
death of son of PW1 is not in dispute. It is further contended that PW2 is the
Head master of the school and it is his evidence that on 15.12 2005 at about
9.00 am, while he was in school, he heard about the accident and he went to
the place of occurrence and noticed the deceased being shifted to the
hospital and he stated that the accused was the driver of the vehicle. It is
further contended that PW3 by name M. Inyasamma is a teacher working at
the school, and on the date of occurrence she went to the scene of offence
and noticed that a body was lying in jeep with injuries and in the cross
examination she stated that there was no need for the student to cross the
road to reach the school as the school and house are located on the western
side of Sager road. It is further contended that PW4 who is an eye witness to
the occurrence stated that he witnessed the jeep coming from Halia side
driven in a rash and negligent manner with high speed and dashed the school
boy while he was crossing the road and the boy suffered injuries and he was
shifted to Government Hospital in the same jeep. He stated that the accused
was driver of jeep at the time of occurrence of accident. PW4 also stated that
PWs.2 and 3 were present at the time of occurrence of accident. PW5 also
stated that a jeep coming from Halia side driven by its driver in a rash and
negligent manner with high speed dashed the deceased while crossing the
road and the boy was shifted to the hospital in the same jeep and he
succumbed to injuries. PW6 who took the deceased to the hospital in the
same jeep along with other teachers stated that the driver drove the jeep in a
rash and negligent manner and dashed the deceased. PW7 is a panch witness
for inquest. Ex.P3 is inquest panchanama, and PW7 stated that on 15.12.2005
the police of Kanagal have conducted the inquest panchanama over the dead
body of the deceased at Government Hospital and he noticed the deceased
lying with injuries to the head. PW8 is also a panch witness for the scene of
offence panchanama and it is stated that the police prepared observation
panchanama in his presence at Kashivarigudem village and he noticed some
blood marks and diesel oil on the road and he came to know that the jeep
was involved in the accident. Ex.P4 is the rough sketch of the scene of offence
and Ex.P5 is the scene of offence panchanama. PW9 is Dr. B.Madhu
conducted post-mortem examination over the dead body of deceased and
issued PME report opining that the cause of death was head injury it might
have caused due to road accident. PW.11 is Motor Vehicle Inspector and
according to him the SHO, Kanagal, inspected the crime vehicle AP-22D-2429
and found no damages and brake system was intact, and issued Ex.P7 report.
PW-10 is the S.I of police who registered the case in Crime No.75 of 2005
against the accused for the offence under Section 304-A IPC and recorded the
statement of PW-1 and as he was on Bandobast duty he issued a Memo to
the Head Constable to investigate the case.
7. Learned Additional Public Prosecutor therefore submits that there is no
illegality in the order passed by the Courts below and the criminal revision
case is liable to be dismissed.
8. It can be seen from the record that the school boy was crossing the
road and the jeep driven by the accused hit the boy; and the motor vehicle
inspector report discloses that there was no damage to the jeep and the
braking system was intact and the circumstances indicate that there is
negligence on the part of accused in driving the jeep. Further the evidence of
PW6 eye witness establish that they witnessed the occurrence and the
accident occurred due to rash and negligence on the part of accused causing
the death of school boy; and though it is the defence of the accused that the
boy was hit by a lorry and not his jeep, the evidence on record discloses that
no lorry was noticed by PWs.2 and 4 at the scene of offence.
9. Having considered the respective submissions, and on perusing the
material on record, this Court is of the view that there is no illegality or
infirmity in the order passed by the Courts below and the criminal revision
case is liable to be dismissed.
10. Accordingly, the criminal revision case is dismissed, however, the
sentence of rigorous imprisonment is modified to six months, and to pay fine
of Rs.500/- in default to undergo simple imprisonment for three months.
Interlocutory applications, if any pending, shall also stand dismissed.
____________________
JUSTICE E.V. VENUGOPAL
02nd February, 2024
ksm
