STATE Vs. INTEZAR

JUDGEMENT

(1.) THIS order should be read in continuation of an order dated 22nd January 2014 passed by this Court reversing the judgment dated 2nd December 2008 passed by the learned Metropolitan Magistrate to the extent that it had acquitted Respondent No. 1 of the offences under Sections 279 and 304A IPC.

(2.) ON an analysis of the evidence, this Court found Respondent No. 1 guilty of the said offences in relation to an unfortunate motor vehicle accident that occurred on 18th/19th July 1994 which resulted in the death of five year old Mohd. Anis.

(3.) AT the outset it requires to be noted that for the offence under Section 279 IPC, the maximum punishment is six months and a fine of Rs. 1,000 or both. For the offence under Section 304A IPC, the maximum punishment is two years or fine or both.