TEK CHAND Vs. STATE OF H P

JUDGEMENT

(1.) Revision petitioner is aggrieved by his conviction and sentence, for offences, punishable under Sections 279, 337 and 304-A of the Indian Penal Code, and Section 180 of the Motor Vehicles Act, by the trial Court and the dismissal of his appeal against the said conviction, by the Sessions Court. So, he has preferred the present Revision Petition.

(2.) Appellant has been sentenced by the trial Court to undergo simple imprisonment for three months and to pay fine of Rs. 500/- for offence, under Section 279 of the Indian Penal Code; simple imprisonment for three months and fine of Rs. 200/- for offence, under Section 337 of the Indian Penal Code; imprisonment for six months and fine of Rs. 500/-, for the offence, under Section 304-A of the Indian Penal Code; and simple imprisonment for one month and fine of Rs. 250/- for offence, under Section 180 of the Motor Vehicles Act. Whether reporters of the local papers may be allowed to see the judgment

(3.) Case of the prosecution, which led to the conviction and sentencing of the revision petitioner, is like this. Petitioner was engaged as driver on Truck No. HP-30-0765, by Prakash Gupta (PW-6). On 28th February, 1998, when the Truck was going towards Bakhrot, PW-1 Damu Ram boarded it. On reaching Bakhrot, the Truck was kept parked for about three hours. Thereafter, it started towards village Chindi. On the way, the petitioner allowed one Amar Lal to drive the Truck. Said Amar Lal turned the Truck to one side of the road, where two ladies were present and hit those ladies. The Truck ran over one of the two ladies and crushed her to death. Thereafter, it rolled own the road and landed about 100 feet below the road. The other lady sustained simple injuries. She was examined as PW14. Her name is Putli Devi.