RAJ KUMAR Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) THIS criminal revision petition under Section 397/401 Cr.P.C read with Section 482 Cr.P.C has been preferred by the petitioner against an order passed by learned ASJ who dismissed the appeal of the petitioner against his conviction under Sections 279/304A IPC and upheld the judgment passed by learned MM.

(2.) THE petitioner on the fateful day was driving the truck on the wrong side of the road in a rash and negligent manner and caused death of a scooterist. THE petitioner was apprehended on the spot by an eye witness and handed over to the police. He was tried for offences under Section 279/304A IPC. THE eye witness who had apprehended the petitioner, appeared in the court and deposed about the negligence of the petitioner and the fact that the petitioner was driving his truck on the wrong side of the road and crushed the scooterist under the wheels of his truck. THE entire evidence was appreciated by the learned MM and then by learned ASJ. Both the courts below gave concurrent findings about the rash and negligent driving of the petitioner.