RAVISHANKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal revision is directed against the judgment dtd. 18/5/2016 passed by the Sessions Judge, Balod, in Criminal Appeal No.198/2013, affirming the judgment dtd. 7/12/2010 passed by the Judicial Magistrate First Class, Balod in Criminal Case No.19/2010, whereby the learned JMFC has convicted the applicant for offence under Sec. 304-A of the IPC and sentenced to undergo RI for one year and fine of Rs.1000.00, in default of payment of fine to further undergo RI for one month.

(2.) The prosecution case, in brief, is that on 2/12/2009 at about 1.30 P.M. when the applicant was reversing his Pickup TATA 207 bearing No. CG 07 CA 0575 dashed one old lady aged about 70 years namely Rambati Bai due to which, she sustained grievous injuries over her person and subsequently during the course of her treatment she died in hospital. The matter was reported to the concerned police station and Crime No.249/2009 was registered against the applicant for offence under Ss. 279 and 337 of the IPC. After completion of investigation, charge-sheet was filed before the competent Court against the applicant.

(3.) The learned Judicial Magistrate First Class, Balod after appreciating oral and documentary evidence available on record vide judgment dtd. 7/12/2010 convicted the applicant for offence under Sec. 304-A of the IPC and sentenced him as mentioned in opening paragraph of this order.