RISHI PAL Vs. STATE

JUDGEMENT

(1.) The present proceedings have been instituted challenging the judgment dated 23.07.2018 passed by the Addl. Special Judge-NDPS/ASJ (South), Saket Courts, New Delhi in Crl. Appeal No. 341 of 2017, whereby the conviction and sentence of the petitioner was upheld.

(2.) Earlier, vide judgment dated 25.11.2017 passed by the Metropolitan Magistrate-02 (South District), Saket Courts Complex, New Delhi, the petitioner was convicted in FIR No. 12/2008 registered under Sections 279/304A IPC at P.S. Malviya Nagar. The petitioner was sentenced to SI for 2 years for the offence under Section 304A IPC. He was also sentenced SI for 6 months for the offence under Section 279 IPC. All the sentence were directed to run concurrently.

(3.) Briefly, the facts, as noted by the trial court are that on 04.01.2008 at Gate No.2, near T-78, Khirki Extension, Krishna Mandir, New Delhi, the petitioner was driving an Indica car bearing No. UA 07S 6252 on a public way in a rash and negligent manner and hit Ms. Madhuri (deceased), who was wife of the complainant from the back of his car and caused her death.