KISHORE CHAND Vs. STATE

JUDGEMENT

(1.) This revision petition under Sections 397/401 Cr.P.C. is directed against the Judgment and order dated llth December, 2000 passed by Addl. Sessions Judge, Delhi upholding petitioner's conviction under Sections 279/304-A IPC, in the case FIR No.424/84, P.S.Patel Nagar and the sentence under Section 304-A IPC awarding RI for one year with fine of Rs.4000.00, in default of payment of fine SI for three months. No separate sentence was passed u/S. 279 IPC.

(2.) Notice. Mr.Pawan Sharma accepts notice. Learned counsel for parties submit that since the point involved in the petition is very short, petition be finally heard at this stage itself. Arguments heard.

(3.) Prosecution allegations in brief are that on 3/09/1984, petitioner while driving bus No.DEP 6362 rashly and negligently at a fast speed, hit a boy, who was trying to cross the road near Vivek Cinema. The boy died on account of injuries received in the accident. After investigation, challan was filed. By judgment and order dated 24/02/1994, petitioner was held guilty by the trial court and was sentenced as aforesaid. Petitioner's appeal was also dismissed by the Addl.Sessions Judge, New Delhi. This order is under challenge,