AITHA CHANDER RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment of the High court of Andhra Pradesh affirming the conviction of the appellant under S. 304-A, Indian Penal Code for 2 years' RI and a fine of Rs. 500. 00. After having gone through the judgment of the courts below, we do not find any reason to interfere with the merits of the appeal. The only question that may be considered is if it is a proper case in which the appellant may be released on probation. The Sessions Judge had found that there was some amount of contributory negligence on the part of the appellant and having regard to the peculiar circumstances of this case we think it is eminently a fi-t case in which the appellant may be released on probation. We therefore suspend the sentence of imprisonment only maintaining the fine imposed on the appellant and. instead release him on probation of good conductunder S. 4 of the Probation of Offenders Act and S. 361, Crpc. The appellant shall execute a bond of Rs. 1,000. 00 for maintaining peace and good behaviour for a period of one year and if he violates any condition of the bond, he may be called upon to surrender and serve the remaining part of the sentence. Out of the fine of Rs. 500. 00, the entire amount shall be paid as compensation to the widow and legal heirs of the deceased.

(2.) As the appellant has been released on probation, this may not affect his service career in view of S. 12 of the Probation of Offenders Act. The appeal is disposed of with the aforesaid observations.