ABU OBAID LARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present revision petition has been preferred against the order dtd. 24/6/2016 passed by the IInd Additional Sessions Judge, Manendragarh, District Korea in Criminal Appeal No.52 of 2013.

(2.) The admitted facts in the instant case is that on 6/8/2010 the mother of the complainant namely Sulochana Tiwari met with an accident with Marshal Jeep bearing registration No.MP-19-S-1546 which was being driven by the applicant rashly and negligently at time of accident. In the said accident, Sulochana Tiwari sustained injuries. Police case was registered against the applicant and he was subjected to trial for the offence punishable under Ss. 279 and 338 IPC.

(3.) The trial court vide its order dtd. 27/7/2013 found the applicant guilty and sentenced him to three months' imprisonment with fine of Rs.500.00 under Sec. 338 IPC and till rising of the court with fine of Rs.500.00 under Sec. 279 IPC with default stipulation for both the offences.