STATE Vs. RAJ BAHADUR

JUDGEMENT

(1.) Crl.Rev.P. 813/2016 & Crl.M.A.19624/2016 (for condonation of delay)

(2.) Respondent was sentenced to undergo rigorous imprisonment for a period of 2 years for the offence under Section 304A and 6 months for the offence under Section 279 IPC and 3 months for the offence under Section 337 IPC and one month simple imprisonment for the offence under Section 3/181 Motor Vehicle Act and to pay compensation of Rs.50,000/- to the legal heirs of the deceased.

(3.) The Trial Court was of the view that the prosecution had proved the case beyond reasonable doubt and established that the accident between the bus being driven by the respondent and the Maruti car being driven by the brother of the deceased occurred on account of rash and negligent driving by the respondent.