AMIT AGGARWAL Vs. STATE

JUDGEMENT

(1.) Present revision petition has been preferred by the petitioner Amit Aggarwal to challenge the legality and propriety of a judgment dated 22.09.2014 of learned Additional Sessions Judge in Crl.A.No.43/14 arising out of FIR No.1178/96 under Section 279/337/304A IPC registered at Police Station Connaught Place by which conviction and sentence recorded by the Trial Court vide orders dated 22.02.2011 and 1.12.2012 were upheld. The petitioner was sentenced to undergo SI for nine months with fine Rs. 3,000 under Section 304A IPC; SI for three months each under Section 279/337 IPC. The sentences were to operate concurrently.

(2.) Briefly stated, the prosecution case as set up in the chargesheet was that on 22.11.96 at about 12.05 a.m. at Outer Circle Crossing, Janpath, Amit Aggarwal while driving Maruti car No.AS 13 2851 in a rash and negligent manner struck it against car No.DIC 6737 as a result of which its occupants Vinod Kumar and K.C.Sharma sustained injuries.

(3.) I have heard the learned counsel for the parties and have examined the file. In the occurrence that took place on 22.11.1996 Vinod Kumar sustained injuries 'simple' in nature whereas K.C.Sharma succumbed to the injuries in the hospital. Both the vehicles were badly damaged. The Trial Court took around 15 years to record conviction.