SUNIL KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS criminal revision petition has been preferred by the petitioner against the judgment dated 16th November 2010 whereby the conviction of the petitioner under Section 279 and 304A IPC was upheld by the first appellate court.

(2.) THE basic ground for revision is that the trial court did not appreciate the evidence of prosecution witnesses and convicted the accused/ petitioner. THE material witness namely the rickshaw puller whose rickshaw was hit by the fire brigade vehicle number DEG-2944 under the wheels driven by the petitioner was not produced. A plea is also taken that the petitioner was not the driver of the vehicle.

(3.) THE petition has no force and is hereby dismissed with no orders to costs.