STATE OF MAHARASHTRA Vs. RAGHUNATH DEORAM KATKAR

JUDGEMENT

(1.) THE State of Maharashtra has filed this appeal for enhancement of sentence passed against the respondent.

(2.) THE respondent accused was convicted on his plea of guilt of the offence punishable under Section 304-A and 279 of the Indian Penal Code and was sentenced to suffer SI till rising of the Court and to pay a fine of Rs.500/- in default of payment of fine, to suffer SI for one month.

(3.) THE order of conviction came to be passed on 3.3.1989. There was an accident at day time wherein the truck driven by the accused had given a dash to a cyclist, from which a girl aged 8 years was thrown on the road on the right side rear wheel of the truck went over her, as a result of which she died on the spot.