HARNAM SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner faced the trial in Criminal case No. 24-11/2001, under Sections 279 and 304-A of the Indian Penal Code arising out from FIR No. 21 of 2001 dated 22.01.2001, registered at Police Station, Shahpur, District Kangra, H.P. he was convicted for the above offences and sentenced to undergo rigorous imprisonment for 3 months and to pay a fine of Rs. 500/- under Section 279 of the Indian Penal Code and also to undergo rigorous imprisonment for 6 months and to pay a fine of Rs. 1000/- for the offences punishable under Section 304-A of the Indian Penal Code.

(2.) Both the sentences were ordered to run concurrently. Whether reporters of the Local papers are allowed to see the judgment

(3.) The petitioner fell aggrieved by his conviction and sentence filed this appeal No. 28-D/X-2001, which was dismissed by the learned Sessions Judge and now the petitioner has assailed the Judgment of conviction and sentence in this the Revision Petition on the grounds that the petitioner did not hit the scooter with his truck nor he was driving the truck in rash and negligent manner and the learned Courts below committed grave mistake in law and facts in relying upon the most inconsistent, incredible and untrustworthy evidence produced by the prosecution.