VITHAL MAHADU RAVATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned APP for the State.

(2.) The petitioner is challenging the judgment and order passed by J.M.F.C., Kirkee, Pune, dated 7/2/1992 whereby he was convicted for the offences punishable U/s.279, 304-A, 337 of IPC and Section 78 and 112 of the Motor Vehicles Act and sentenced to undergo simple imprisonment for one month and fine of Rs.750/- for the offence punishable U/s.279 of IPC, further sentenced to undergo simple imprisonment for nine months for the offence punishable U/s.304-A of IPC, simple imprisonment for 15 days and fine of Rs.500/- for the offence punisahble U/s.337 of IPC and simple imprisonment for seven days and fine of Rs.50/- for the offence punishable U/s.78 and 112 of the Motor Vehicles Act. This order was confirmed in appeal by Additional Sessions Judge, Pune in Criminal Appeal No.30/92.

(3.) Being aggrieved by the aforesaid order, the petitioner has filed this criminal revision application. Prosecution case is that on 11/8/1986, the petitioner was driving State Transport Bus of Gujrat State and was proceeding on Pune Mumbai Road at 8.30 p.m. It is alleged that near Kirkee railway crossing, bus was driven rashly and negligently and three people on the road were injured and gave dash on the compound wall and three persons inside the compound wall were killed. F.I.R. was lodged. Chargesheet was filed and the petitioner was convicted for the aforesaid offences.