RANJIT NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision petition is directed against the appellate judgment and order dated 4.4.95 passed by Sessions Judge, Nagaon thereby affiriming petitioner's conviction and sentence u/s 304A IPC as recorded by the trial Court, sentencing the petitioner to undergo six months simple imprisonment and payment of fine of Rs. 1000/-, or in default of payment of fine to suffer 15 days S.I.

(2.) Briefly stated prosecution case was that on 14.9.90, Shri Kuseswar Saikia, a school teacher of Jungalabahu school was travelling by a mini bus and while reaching near Jungalabahu fishery at around 10 A.M. he got down from the mini bus and the bus left the place at once. In the meantime a tracker driven by the accused-petitioner bearing registration No, AXA 7319 coming from opposite direction at a high speed knocked him down causing injuries to his person. The injured was immediately removed to Raha Hospital initially and subsequently to Nagaon Civil Hospital for treatment where he succumbed to his injuries.

(3.) The accused was charged and tried for the above offence, he was found guilty by the trial Court Who convicted and sentenced him as already noted above, the same has been affirmed on appeal, hence this revision petition.