SURINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) REVISION Petitioner has assailed the judgments of the trial Magistrate as also of the first Appellate Court (Sessions Court), holding him guilty of offences, punishable under Sections 279 and 304-A of the Indian Penal Code, and convicting and sentencing him for the said offences.

(2.) TRIAL Magistrate, on a police report, under Section 173 of the Code of Criminal Procedure, tried the revision petitioner for offences, punishable under Sections 279 and 304-A of the Indian Penal Code, and on conclusion of the trial held him guilty and convicted him of the said offences and sentenced him to rigorous imprisonment for two years and to pay a fine of Rs.2,000/-, in respect of offence, under Section 304-A of the Indian Penal Code and to undergo rigorous imprisonment for six months and to pay a fine of Rs.1,000/-, in respect of offence, punishable under Section 279 of the Indian Penal Code. Revision petitioner appealed against the judgment of the trial Magistrate to the Sessions Court. His appeal has been dismissed and the conviction and sentence affirmed.

(3.) MATTER was reported to the police. The persons, who had been run over by the revision petitioner under his truck, were taken to the hospital, where they were declared having been brought dead. Police investigated the case and filed report against the revision petitioner.