KARNAIL SINGH CHANAN SINGH Vs. STATE

JUDGEMENT

(1.) THIS is a revision petition by Kar-naii Singh against his conviction for an offence under section 42 punishable under Section 123 of the Indian Motor Vehicles Act and for contravention of the provisions of Rule 528 (1) of the Motor Vehicles Rules 1940 punishable under Section 112 of the Indian Motor Vehicles Act. The petitioner was ordered to pay a fine of Rs. 51/- for contravening the provisions of Section 42 of the said Act and a further fine of Rs. 10/- for contravening the provisions of Rule 528 (1) of the Motor Vehicles Rules, 1940.

(2.) THE petitioner was a driver in the employment of the Simla Hills Transport Company, Delhi. On 4-3-1956, he was found driving taxi car No. DLZ-26 belonging to the said firm at Hodal in district Gurgaon. The permit for plying this car was restricted to Delhi State territory only. The petitioner could not produce the first-aid box also at the time when he was apprehended at hode],

(3.) THE petitioner was prosecuted for plying car in an area not covered by the permit and for contravening the rules under the Motor Vehicles Act for non-production of the first-aid box.