TAYYAB HUSSAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against the judgment dated 19.09.2012 passed by learned Additional Sessions Judge, Nuh District Mewat dismissing appeal filed by the petitioner-accused against the judgment of conviction dated 12.05.2011 and order of sentence dated 13.05.2011 passed by learned Sub Divisional Judicial Magistrate, Ferozepur Jhirka vide which petitioner was convicted for the offences under Sections 279, 337 and 429 of Indian Penal Code (for short 'IPC') and was sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500 for the offence under Section 337 IPC and in default of payment of fine, to further undergo simple imprisonment for one week and for commission of offence under Section 429 IPC he has been sentenced to undergo rigorous imprisonment for a period of six month. Both the sentences were ordered to run concurrently. However, no sentence was awarded under Section 279 IPC. I have heard learned counsel for the parties and have gone through the whole record including the judgments/orders passed by learned Courts below.

(2.) Brief allegations are that on 19.9.2006 petitioner-accused drove bus bearing registration No.DL-1PA-4161 in a rash and negligent manner and hit against Pick-up van causing injuries to Yakub, Nijjar and Hamid, caused death of driver of Pick-up van Ali Mohammad and buffalo of Yakub.

(3.) Learned counsel for the petitioner contended that he does not want to press the present revision petition so far as the judgment of conviction passed by learned trial Court and as affirmed by learned first Appellate Court is concerned.