RAJARAM Vs. STATE

JUDGEMENT

(1.) The summation and summarisation of the relevant facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus :

(2.) Challenging and impugning the judgment of both the Courts below this revision has been filed on various grounds the warp and woof of them would run thus : (a) The alleged eye witnesses namely P. Ws. 2, 3 and 5 gave versions which are militating as against one another and in fact, they were not eye witnesses to the occurrence at all. The incident occurred only due to the negligence of the deceased herself and ignoring the evidence of P.W. 1; both the Courts below decided the case as against the accused.

(3.) Despite printing the name of the counsel for the revision petitioners he has not appeared and revision petitioners were also not present. Learned Additional Public Prosecutor made his submissions.