DIWAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant revision petition stands directed against the judgment of 28.5.2011 rendered by the learned Sessions Judge, Shimla in Cr. Appeal No. 63-S/10 of 2008, whereby he affirmed the findings of conviction recorded against the Revisionist (for short "the accused") by the learned C.J.M Shimla on 30.9.2008 in criminal case No. 62/2 of 06/02.

(2.) The brief facts of the case are that PW-2 Nakshter Singh and PW-1 Tarsem Singh had been working as driver and conductor, respectively in Punjab Roadways Jalandhar Depot. On 31.7.2002, PWs aforesaid had been detailed on duty on bus bearing No. PB-12C-9620 catering to Shimla-Jalandhar route.

(3.) The accused stood charged by the learned trial Court for his committing offence(s) punishable under Sections 279, 337, 304-A and 338 of I.P.C, to which he pleaded not guilty and claimed trial.