RAM KISHAN Vs. STATE

JUDGEMENT

(1.) This revision petition under Section 397/401 CrPC read with Section 482 CrPC is directed against the judgment dated 30.07.2018 passed by the learned Additional Sessions Judge, Special Judge (NDPS), South East, Saket Courts Complex in C.A. No.236/2018. The learned Additional Sessions Judge by the judgment impugned herein has affirmed the judgment dated 04.04.2018 passed by the learned Metropolitan Magistrate convicting the petitioner for offences under Sections 279 and 304A IPC and order on sentence dated 17.04.2018 sentencing the petitioner to undergo simple imprisonment for a period of six months for offence under Section 279 IPC and simple imprisonment for two years for offence under Section 304A IPC and directing the petitioner to pay a compensation of Rs.50,000/- to the Legal Representatives of the victim.

(2.) The facts in brief leading to the present revision petition are as under:-

(3.) The learned Trial Court after perusing the records relied on the deposition of PW-5 to come to the conclusion that the offending vehicle was driven by the petitioner at the time of the incident.