JAI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both these petitions are offshoot of FIR No. 56 of 2004, dtd. 24/1/2004, under Ss. 279, 304A and 201 of the Indian Penal Code, registered at Police Station Una, District Una, H.P., they are taken up together for consideration and adjudication.

(2.) The instant revision petitions are maintained by the petitioners/accused/convict (hereinafter referred to as 'the accused') under Ss. 397 and 401 Cr. P.C., against the judgment, dtd. 27/9/2012, passed by learned Sessions Judge, Una, in criminal Appeals No. 33 and 34 of 2010, whereby the conviction and sentence recorded by leaned Judicial Magistrate 1st Class, Court No. IV, Una, in Criminal Case No. 109-I-2004, dtd. 16/6/2010, under Sec. 336 IPC, against accused/convict Jai Ram, and under Ss. 279 and 304A IPC and Sec. 187 of the Motor Vehicles Act, had been affirmed, with a prayer to quash and set-aside the impugned judgments of conviction and sentence and to acquit the accused/convicts from the charges.

(3.) I have heard the learned Senior Counsel for the accused persons, learned Additional Advocate General for the respondent/State and examined the entire records.