SOHAN VEER Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment and order dated 25.05.1993 passed by Sessions Judge, Muzaffar Nagar in Criminal Appeal No. 12 of 1992 (Sohanveer vs State of U.P.) confirming the judgment dated 24.06.1992 passed by the Additional Chief Judicial Magistrate, Kairana, by which the revisionist was convicted under section 185 of the Motor Vehicles Act and sentenced him to undergo one month's imprisonment.

(2.) BRIEF facts of the case are that in the night of 25.08.1990 at about 9.00 p.m., the police party was on duty at Shamli, Saharanpur road. Bus No. BG Y 8682 of UPSRTC was coming from the side of Shamli. The police party stopped the bus for the purposes of checking. When the police party entered the bus, the passengers told the police men that the driver was in a drunken state and he was driving the vehicle in a rash and negligent manner. The revisionist was taken into custody to the police station where FIR was lodged. The case was entered in the general diary. The accused was sent for medical examination, in which it was confirmed that the revisionist had consumed liquor. Investigation started and the Investigating Officer submitted charge sheet against the accused persons.

(3.) THE statement of accused -revisionist was recorded under section 313 Cr.P.C., in which he denied the allegations and claimed to be tried.