RABINDRANATH JENA Vs. STATE

JUDGEMENT

(1.) Accused is the petitioner in this Criminal Revision against his conviction and sentence affirmed in appeal.

(2.) PETITIONER , a Government servent is a driver of a truck belonging to the State Government under the Superintending Engineer (P. W. D ) SambaJpur. On 2 -7 -1980, PW 13 who was the Superintending Engineer was coming from Sambalpur to Bhubaneswar in official work in his own car ORP9160, engaged the accused to drive the car.

(3.) ON assessment of evidence, trial Court found petitioner guilty of offence under Secs. 279 and 337, IPC, and Section 118 -A of the Motor Vehicles Act, 1939. Convicting petitioner offences under the aforesaid section, learned Sub Judge sentenced him to undergo R. I. for one month for each offence and directed the sentences to run consecutively. In appeal, learned Sessions Judge maintained the conviction and sentences.