GANGA DHAR Vs. STATE

JUDGEMENT

(1.) THIS is a criminal revision petition u/s 397 read with Section 401 and Section 482 Cr.P.C against the order dated 21.11.2013 passed by the learned Additional Sessions Judge whereby the appeal filed by the petitioner against the judgment dated 06.08.2013 passed by learned Metropolitan Magistrate convicting the petitioner u/s 279/304A IPC and sentencing him to jail for a period of six months was dismissed.

(2.) I have heard Ms. Usha Saxena, Advocate for the petitioner and have perused the record.

(3.) PROSECUTION examined 13 witnesses in order to substantiate its case. In his statement recorded u/s 313 Cr.P.C, the petitioner did not dispute that he was driving the offending vehicle at the relevant time. However, his whole case was that the deceased himself was negligent in crossing the road and it was because of his negligence he had struck against his car and fallen down.