CHANDER SAIN Vs. STATE

JUDGEMENT

(1.) CHANDER Sain was convicted under Section 304A of the Indian Penal Code by Shri R.N. Jindal, Metropolitan Magistrate on (3 -5 -1976 and sentenced to under -go rigorous imprisonment for 18 months and to pay a fine of Rs. 1,500/ - or in default to further rigorous imprisonment for six months.

(2.) THE allegations were that he had on the afternoon of 28 -3 -1975 caused the death of cyclist named Ram Singh while rashly and negligently driving mini bus No. DLP 5674 in the Cavalry Lane of Delhi University.

(3.) WHEN the matter so went before the trial Court, it after hearing Chander Sain passed the same sentence which had been awarded earlier.