GOFUR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Revision is preferred against the concurrent finding of the Court below, whereby the petitioner has been convicted under Section 279 and 337 of IPC in connection with GR Case No.394/2009 and by the trial court the said conviction has been affirmed.

(2.) I have heard Mr. A Roshid, learned counsel for the revision petitioner and also heard Mr. BJ Dutta, learned counsel for the State.

(3.) On 25.03.2009, the present accused/petitioner was driving an auto rickshaw and on the way at BOC, Goalpara, the accused/petitioner dashed against one Sri Subudh Pathak and also another Manoj Kumar Das his wife and child as well as his mother in law, Rina Mogor, who were returning from nearby hospital. All these persons sustained injury in the said accident and they were provided medical treatment. After the incident formal FIR was filed by one of the injured, Subudh before the O/C, Goalpara PS against the accused petitioner, who caused the incident by driving the auto rickshaw bearing No. ML-07-A-0319 alleging about rush and negligent driving.