GIRVAR SAKET Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 7/8/2013 passed by II Additional Sessions Judge, Rewa in Cr.A. No.5/13 whereby the judgment dated 22/12/2012 passed by Judicial Magistrate First Class, Rewa in Criminal Case No.961/2008 convicting the petitioner under Section 304-A of the Indian Penal Code and sentencing him to undergo R.I. for 2 years and to pay a fine of Rs.500/-, was affirmed.

(2.) Prosecution case, in brief, is that on 18/3/2008 the Dumper bearing registration no. UP-70-AT-2678 being rashly and negligently driven by the petitioner dashed into Jawaharlal leading to severe injuries and subsequent death.

(3.) At the outset, learned counsel for the petitioner submitted that he does not want to challenge the conviction awarded to the petitioner. However, he prayed that the custodial sentence passed against the petitioner may be reduced to the period already undergone. According to him, the petitioner is in jail since 7/8/13.