DANPAT MALI @ DANPAT Vs. THE STATE

JUDGEMENT

(1.) THE Petitioner has been convicted under Sections 338 and 297, Indian Penal Code and sentenced to undergo R.I. for three months under Section 338. No separate sentence has been passed for his conviction under the latter section.

(2.) THE prosecution case is that the Petitioner was driving a truck on Cuttack Bhubaneswar road in a rash and negligent manner and caused grievous hurt to a cyclist by dashing the truck against him.