JAI PRAKASH MADAN Vs. STATE

JUDGEMENT

(1.) Petitioner impugns judgment dated 13.03.2015 whereby the appellate court has dismissed the appeal of the petitioner impugning judgment/order on conviction dated 03.11.2014 and order on sentence dated 24.11.2014.

(2.) Petitioner has been convicted of offence punishable under Sections 304-A/279 of the Indian Penal Code, 1860 and sentenced to undergo Simple Imprisonment for a period of six months and to pay a fine of Rs. 5000/-, in default, to further undergo imprisonment of one day. The fine amount has already been paid.

(3.) The case of the prosecution is that on 04.08.2008 at 9.41 a.m. at Bhairon Road, near Bhairon Mandir, petitioner was driving an RTV Bus in a rash and negligent manner and while driving the vehicle, he hit against the pedestrian and caused his death.