SANJAY RAMBHAU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This revision is directed against judgment of the learned Sessions Judge, Buldana in Criminal Appeal No.84 of 2003, whereby the learned Judge maintained applicant's conviction for the offence punishable under Section 304-A of the Penal Code and Sections 179 and 66/192-A of the Motor Vehicles Act and also maintained the sentences imposed upon the applicant.

(2.) The tragic facts, which led to prosecution and conviction of the applicant, are as under:

(3.) On the report by P.S.I. Ali offence was registered and investigation commenced. After inquest, dead body of P.I. Pawar was sent for post-mortem examination, which revealed that P.I. Pawar had died as a result of intra cranial and thoracic hemorrhage leading to hemorrhagic shock. There were several fractures on the head as well as the ribs. The police also drew panchanama of spot, recorded statements of witnesses and on completion of investigation sent charge-sheet to learned Judicial Magistrate First Class, Chikhali.