SANJEEV Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER herein was tried and convicted for the offence punishable under Sections 279 and 337 Indian Penal Code and sentenced by the learned trial Court to pay a fine of Rs. 1000/ - under Section 279 and simple imprisonment for six months for the offence punishable under Section 337 Indian Penal code with default clause.

(2.) AGAINST the aforesaid judgment of conviction and sentence, Petitioner filed criminal Appeal No. 15 of 2002, before the Court of Sessions, which was dismissed on 23.3.2003. Now the Petitioner has directed this revision challenging the judgment of conviction and sentence passed by the Courts below on law and facts.

(3.) THE Petitioner was got medically examined and his blood and urine samples were also taken and sent for forensic examination. The report Ext. PX shows 110.9 mg alcohol in 100 ml. of blood. Dhan Bahadur sustained three injuries which were simple in nature. MLC is Ext. PW -4/A. PW -2 Kabir Chauhan was also injured. Police Motor Mechanic PW -5 HC Gian Chand mechanically examined both the vehicles in question and issued certificate Ext. PW5/A.