DEVENDRA VALMIKI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This Criminal Revision under Ss. 397, 401 of Cr.P.C. has been filed against the judgment and sentence dtd. 15/9/2021 passed by First Additional Sessions Judge, Ganjbasoda, Link Court Kurvai, District Vidisha in Criminal Appeal No. 03/2020, thereby affirming the judgment and sentence dtd. 18/12/2019 passed by the Chief Judicial Magistrate First Class, Kurvai, District Vidisha in Regular Criminal Trial No. 173/2014, by which the applicant has been convicted for the following offences:-

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, on 3/10/2013 the Government Hospital, Ganjbasoda, District Vidisha, sent an information to the SHO Ganjbasoda, District Vidisha that Chandrashekhar and Priti have been brought to the hospital in dead condition. Accordingly, Marg No.0/2013 was registered, Panchnama of the dead bodies were prepared and they were sent for postmortem. The statements of the witnesses were recorded and it was found that on 3/10/2013 Mahendra alongwith his sister Priti and cousin brother Chandrashekhar were coming from village Parsora and when they took a turn from Bhalbamora Chauraha towards Mandibamora, then the present applicant, who was riding his motorcycle No.UP 94 J 3106, hit the bike of the deceased in a rash and negligent manner, as a result, Chandrashekhar and Priti sustained grievous injuries and ultimately succumbed to the same. The injured Mahendra Singh also sustained injuries on his hand, forehead and mouth. 108 ambulance was called on the spot. Injured / deceased were sent to the Civil Hospital, Basoda, where Priti and Chandrashekhar were declared dead.