DAYA NAND Vs. STATE

JUDGEMENT

(1.) BY way of this revision petition Daya Nand challenged his conviction under Section 304-A/279/337/338 IPC recorded by Metropolitan Magistrate on 4th October, 1989 and confirmed by Addl. Sessions Judge, Delhi vide judgment dated 15th December, 1989. He has also challenged the sentence of R.I. for one year under Section 304-A IPC and a fine of Rs. 1000/- each for the offence under Sections 279, 337 and 338 IPC and in default of payment of fine to further undergo R.I. for 6 months.

(2.) THE case of the prosecution, in brief, has been that on 16th September, 1978 the petitioner was driving bus No. DLB 5987 in a rash and negligent manner so as to endanger human life and struck against a tractor No. PNR 6689 on account of which Hukam Singh received simple injuries, Pehlad Singh received grievous injury and Umrao Singh also received injuries who succumbed to his injuries in the hospital.

(3.) LEARNED Counsel for the petitioner, however, submits that in fact counsel for the petitioner was not allowed to argue the matter.