VIPIN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, a prayer has been made to dispose of the Criminal Revision No. 131 of 2015 titled as Vipin Kumar vs. State of H.P. on the basis of compromise between the parties. The compromise deed has been placed on record.

(2.) FIR No. 25 of 2010 dtd. 15/2/2010 came to be registered under Ss. 279, 337 and 338 of the Indian Penal Code at Police Station, Baijnath, District Kangra, H.P. at the instance of respondent No.2 alleging inter-alia that petitioner while driving bus No. HP-68-1502, rashly and negligently, hit the motorcycle ridden by respondent No.2 and thereby caused grievous injuries to him.

(3.) After investigation, challan was presented. Petitioner was tried and convicted for the offences under Ss. 279, 337 and 338 IPC and sentenced as under:-