BIJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Convict Bijender by filing this revision petition has assailed his conviction and sentence recorded by both the courts below.

(2.) According to prosecution version, the petitioner by driving trolla No. HR-46-9125 rashly and negligently hit the trolla against a Tata- 407 four wheeler No. DBL-6999 coming from the opposite direction, resulting in death of four occupants of the four wheeler, besides injuries to other occupants thereof.

(3.) Learned Judicial Magistrate vide judgment dated 18.8.2003 and order dated 20.8.2003 convicted the petitioner under sections 279 and 304-A IPC and sentenced him to undergo rigorous imprisonment for six months under section 279 IPC and to undergo rigorous imprisonment for two years under section 304-A IPC. Both the sentences were ordered to run concurrently. Appeal against the said judgment and order preferred by the convict has been dismissed by learned Additional Sessions Judge vide judgment dated 7.7.2006. Hence this revision petition.