RATNESWAR SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) MR. P. J. Saikia, learned counsel for the petitioner. Also heard learned P. P.

(2.) THE petitioner before us is a driver of a bus and he was tried by the Chief Judicial Magistrate, Tinsukia in GR Case No. 834/92 on the charge that on 8. 6. 1992, the petitioner drove a bus bearing registration No. AMB 2487 in the National High Way No. 37 and knocked down a school going boy Shankar Barhoi aged about 7 years, as a result of which, the said boy died at the spot.

(3.) THE post-mortem was conducted by Dr. N. Sonowal who found as follows :