DARBARA SINGH Vs. STATE

JUDGEMENT

(1.) On the last date of hearing also, there was no representation on behalf of the petitioner and this Court in its order dated 13th July, 2021, clearly observed that in case the petitioner does not appear on the next date of hearing, the matter would be considered in his absence.

(2.) Today when the case was called out, nobody turned up to represent the petitioner, and therefore, the matter was considered in the absence of the petitioner or his counsel.

(3.) This revision petition filed under Section 435 of Cr.PC is directed against judgment dated 02.04.2012 passed by the Court of learned Judicial Magistrate 1st class (Munsiff), Hiranagar ['trial Court'] in file No. 61/312/challan titled 'State vs. Rashpaul Singh whereby and whereunder respondent No. 2 herein, who was accused of committing the offences under Sections 279/337/304-A RPC, has been acquitted. The revision petitioner is father of the deceased, who died in a motor vehicular accident caused by respondent No. 2 while driving his Motor Cycle rashly and negligently.