SANJIB KUMAR NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. P. Chaliha, learned senior counsel appearing for the petitioner, assisted by Mr. U.P. Chaliha, Advocate. Also heard Mr. R.J. Baruah, learned Addl. P.P., Assam, appearing for the State/respondent.

(2.) By filing this petition under Sec. 401 read with 397 of the CrPC, the petitioner is assailing the impugned judgment and order dtd. 20/8/2011, passed by the learned Judicial Magistrate 1st Class, Sonitpur, in connection with the G.R. Case No.327/2007, which was upheld by the learned Sessions Judge, Sonitpur, vide order dtd. 7/6/2012, in Criminal Appeal No.24(S-3)/2011.

(3.) The prosecution case in brief is that, on 1/3/2007, one Martin La Munda lodged an FIR in the Charduar Police Outpost, alleging that on 27/2/2007, at about 9:00 a.m., a 709 bus bearing Regn. No.AS-12-A-7275, which was running in a very high speed, towards Biswanath Chariali from Tezpur in a negligent manner and knocked his daughter Lalita La Munda, aged 24 years. As a result of the accident, his daughter sustained severe injuries on her person. It was further alleged that at first she was admitted in the Kanaklata Civil Hospital but later on she was referred to Guwahati for advance treatment.