VIKARAM SINGH Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed the present revision petition challenging the judgment dated March 21, 1994, passed by the learned Sessions Judge, Narnaul whereby his appeal against the judgment dated September 11, 1992 passed by the learned Additional Chief Judicial Magistrate, Narnaul has been dismissed. The petitioner was convicted under Sections 279, 337, 338, 304-A IPC and sentenced to undergo rigorous imprisonment for two months for the offence under Section 279 IPC; rigorous imprisonment for three months for the offence under Section 337 IPC; rigorous imprisonment for six months for the offence under Section 338 IPC and rigorous imprisonment for one year and to pay a fine of Rs. 500/- for the offence under Section 304-A IPC. All the sentences were ordered to run concurrently.

(2.) AS per the prosecution version, on April 16, 1998 one Inderjeet Singh Attre alongwith B.B. Sharma, O.P. Malhotra and Sawer Mal Verma were going from Khetri to Delhi in a Maruti van No. RJP-6889. In the meantime, one truck No. HYO-275 which was being driven by the petitioner had come from the opposite side and struck against the Maruti van and as a result of the aforesaid collision four persons died at the spot and Inderjeet Singh Attre complainant had survived and suffered a fracture on his leg. On the basis of the statement made by Inderjeet Singh Attre (injured), a formal FIR was registered. After investigation, the challan was presented and the petitioner was tried.

(3.) HIS appeal before the learned Sessions Judge having failed, he had now approached this Court through the present revision petition.