ROOP LAL HALBA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking revisional jurisdiction of this Court under Section 397/401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.') sole accused/ applicant Roop Lal Halba has preferred this revision questioning the impugned judgment whereby his conviction for offence under Section 304-A of the Indian Penal Code (henceforth 'IPC') stands affirmed by appellate court as awarded by trial Magistrate.

(2.) The core facts leading to the prosecution and conviction of the applicant as unfolded by the prosecution are as under:-

(3.) The trial Magistrate, upon oral and documentary evidence available on record, found that the applicant guilty for offence under Section 304-A, IPC and sentenced him to imprisonment for a period of six months and fine of Rs. 1,000/-, in default of payment of fine to further undergo imprisonment for three months.