INQALAB ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been instituted assailing the judgment dtd. 11/9/2024 passed by the learned 6th Additional District and Sessions Judge, Haridwar in Criminal Appeal No. 63 of 2024, whereby the Appellate Court affirmed the judgment of conviction and order of sentence dtd. 7/3/2024 rendered by the learned Judicial Magistrate, Haridwar in Criminal Case No. 752 of 2020. By the said judgment, the Revisionist was convicted under Ss. 279, 304A and 427 of the Indian Penal Code and sentenced to undergo simple imprisonment for a period of one year under Sec. 304A, along with lesser sentences for the remaining offences, and to pay a fine as stipulated therein.

(2.) The case, as reflected in the materials on record, is that on 7/10/2019, the deceased was travelling on a motorcycle when the vehicle was hit by an Alto car allegedly driven by the Revisionist. It was alleged that the Revisionist was driving the vehicle in a rash and negligent manner, resulting in the accident and causing the death of the victim. The investigation culminated in the submission of the police report under Sec. 173 of the Code, and the learned trial court, upon appreciation of oral and documentary evidence, returned findings of guilt against the Revisionist.

(3.) The Revisionist preferred Criminal Revision No. 490 of 2025, challenging the conviction and sentence. A Coordinate Bench of this Court dismissed the said revision vide order dtd. 5/8/2025, and the conviction attained finality at that stage.