ANIS, J. - (1.)THIS Criminal Revision Case under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C') is filed by the revision petitioner herein challenging the judgment dated 12.03.2008, passed by the III Additional District and Sessions Judge (Fast Track Court), Mahabubnagar at Gadwal, in Criminal Appeal No.62 of 2007, whereunder and whereby the conviction and sentence passed against the revision petitioner herein for the offence punishable under Sections 304 -A, 338 and 337 of the Indian Penal Code, 1860 (for short, 'IPC') vide the judgment dated 27.02.2007 in C.C.No.143 of 2004 by the Judicial Magistrate of I Class, Alampur, was confirmed.
(2.)THE revision petitioner herein is the accused, whereas respondent is the State in C.C.No.143 of 2004 before the trial Court. For the sake of convenience, the parties hereinafter will be referred to as they are arrayed in the C.C. before the trial Court.
(3.)THE brief facts of the case are that on 04.06.2003, PW1 lodged a complaint to the police stating that on 03.06.2003 at 10.00 p.m. he along with his relatives went to Zilledadinne to attend marriage of his brother -in -law's daughter in a tractor bearing No.AP22U 5638, 39 and after marriage while returning to Melachervu village on 04.06.2003 and at 4.00 p.m. when they reached near Chagapur village, the driver of the tractor drove the vehicle in a rash and negligent manner with high speed and lost control over the vehicle, resulting which some of the occupants of the tractor received grievous and simple injuries and one person died while undergoing treatment. After receiving the complaint, the Sub -Inspector of Police registered the case in CrimeNo.29 of 2003, took up the investigation and visited the scene of offence. The S.I. of Police also conducted the panchanama of the scene of offence in the presence of PWs 9 and 10 and prepared the crime details form including rough sketch of the scene of offence. After knowing the death of the deceased, the S.I. of Police issued alteration memo changing the section of law to Section 304 -A IPC and conducted inquest over the dead body in the presence of PWs 11 and 15. PW12 the doctor conducted the post -mortem examination over the dead body of the deceased. On 20.06.2003, the accused surrendered to the police. After receiving the wound certificates, post -mortem report and other reports and after completion of investigation, the Investigating Officer filed the Charge sheet into the Court.
The learned Judicial Magistrate of First Class took cognizance of the case and examined the accused under Section 251 Cr.P.C. for the offence punishable under Sections 304 -A, 337, 338 IPC against the accused. During trial, on behalf of the prosecution, PWs.1 to 17 were examined and Exs.P1 to P14 were got marked.