SURENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed revisionist-accused Surendra Singh was convicted and sentenced to undergo simple imprisonment for a period of three month along with a fine of Rs.1,000.00 under Sec. 279 of the Indian Penal Code, 1860 (in short, 'IPC"); he was convicted and sentenced to undergo simple imprisonment for a period of six month along with a fine of Rs.5,000.00 under Sec. 304 A IPC; he was convicted under Sec. 337 IPC and was sentenced to undergo simple imprisonment for a period of three month along with a fine of Rs.500.00, and, he was further convicted and sentenced to undergo simple imprisonment for a period of three month along with a fine of Rs.1,000.00 under Sec. 338 IPC. All the sentences were directed to run concurrently.

(2.) Against the said judgment dtd. 18/2/2019, passed by learned Judicial Magistrate Joshimath, District Chamoli in Criminal Case No. 145 of 2016, a Criminal Appeal (No.05 of 2019) was filed. The said Appeal has been dismissed vide judgment dtd. 11/9/2023, passed by learned District and Sessions Judge, Chamoli.

(3.) Mr. Prashant Khanna, Advocate, contended that the accident occurred due to the steering of the vehicle being locked and there are material contradictions in the statements of the prosecution's witnesses.