SATYANARAYAN Vs. STATE OF M P

JUDGEMENT

(1.) THIS criminal revision, has been preferred by the applicant against the judgment dated 15th July, 2002 rendered in Criminal Appeal No. 197/2000 by ASJ Manasa, arising out of the order dated 29th July, 2000 passed in Criminal Case No. 153/97 by the learned Judicial Magistrate, First Class, Manasa, thereby convicting the applicant for the offences under Sections 279, 337 and 304-A, IPC and sentencing him 3 months' RI with fine of Rs. 300/-, 6 months' RI with fine of Rs. 500/- and 1 year RI with fine of Rs. 500/- respectively. All the sentences were directed to run concurrently, in default of payment of fine, further, SI for 3 months on each count.

(2.) FACTS of the case lie in a narrow compass are that on 4th July, 97, complainant Ramgir was sitting in his betel shop. His son Tejgir @ Teji and one Ramcsh Soni were sitting on a bench nearby. At the relevant time, Commander Jeep bearing Registration No. MP-14b/8696 came from the direction of Manasa being drive rashly and negligently and dashed betel shop. In the said accident, complainant Ramgir and Ramesh sustained injuries. Complainant Ramgir lodged FIR Exh. P-1 at the police station. They were taken to the hospital at Kukdeshwar where injured persons were examined and they were referred to Primary Health Centre, Manasa. On the way, Tejgir succumbed to his injuries.

(3.) AFTER usual investigation, charge-sheet was filed against the applicant. The applicant denied charges. Therefore put to trial.