RATTAN BAXI Vs. STATE

JUDGEMENT

(1.) The revisionist, Rattan Baxi, was convicted under Sections 279/337/304A, I.P.C. and was sentenced to two years rigorous imprisonment and a fine of rupees three thousand. Against that conviction and sentence, he filed Criminal Appeal No. 18/97 which was dismissed by Shri Suresh Chand Rajan, Additional Sessions Judge, Shahdara vide his Order dated 29-11-1997. Against the appellate Court's order this revision has been filed.

(2.) The only point taken by the revisionist is that though right from the beginning, he had been agitating that he was not driving the bus when it got involved in the accident in question causing death of a lady but he had been convicted by the trial Court and his appeal has now been dismissed.

(3.) Heard the learned counsel for the revisionist and the counsel for State.