RAMESHCHANDRA CHAMAR Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition is filed under Section 397 r/w 401 of the Cr.P.C., by petitioner Rameshchandra Chamar being aggrieved by the order dated 9/8/2012 passed by the learned Additional Sessions Judge, Shajapur, District Shajapur in Criminal Appeal No. 273/2011 whereby the petitioner has been convicted for offence under Section 304-A of the IPC and sentenced to undergo one year simple imprisonment.

(2.) Brief facts necessary for the elucidation are that on the date of incident i.e. on 16/5/2005 at about 2.10 p.m. when injured Laadsingh and Ranjitsingh were going to the house of Gangaram at village Malakhedi at that time a truck bearing registration No. MP 13 2893 T coming from Shajapur rashly and negligently driven by driver Rameshchandra Chamar, the present petitioner dashed Ranjit Singh and Laadsingh, due to which they received injuries and they were taken to the hospital for treatment and during the period of treatment Ranjit Singh has died due to head injury. The matter was reported in the police station. The investigation was launched and accused was arrested. On completion of the investigation, the accused was duly charged for offence under Section 304-A of the IPC and put to his trial.

(3.) On committal, the accused abjured his guilt and stated that he has been falsely implicated in the matter. On considering the evidence, the trial Court has convicted the accused for offence under Section 304-A of the IPC as indicated hereinabove. Hence, the present revision.