SARAVJEET SINGH Vs. STATE

JUDGEMENT

(1.) Revision is admitted.

(2.) The petitioner was convicted under Sections 279/304-A Indian Renal Code by learned Metropolitan Magistrate vide judgment dated 24.7.90 and ordered to be released on probation for a period of two years vide order dated 1.8.90. His appeal was dismissed by the learned ASJ, Delhi vide judgment dated 24.11.90. The petitioner has filed this revision against the aforesaid orders.

(3.) The case against the petitioner is that on 6.7.89 at about 6.15 PM he was driving a two-wheeler scooter DBV-338 in a rash and negligent manner without blowing horn and committed an accident with one Smt. Janak Sharma in front of Kothi No. 98, Chander Nagar within the jurisdiction of PS Janakpuri who later on succumbed to the injuries suffered by her In the accident.