RAM SINGH Vs. STATE

JUDGEMENT

(1.) THIS criminal revision is directing against the order of the learned Sessions Judge, Udhampur dated 9.1.1976 dismissing the appeal of the petitioner, filed by him against the order of conviction and sentence passed by the learned Chief Judicial Magistrate, Udhampur.

(2.) IT appears, that one Gurnam Singh (deceased was travelling from Srinagar to Jammu along with other passengers in Bus No. 695/JKN on 17.3.1971. At TCR-Udhampur at about 5 p.m., the driver stopped the bus to check its fuel. The passengers got down. The deceased Gurnam Singh went aside to pass urine. While coming back, he was struck by car No. 3353/JKN, which was coming from Dhar Udhampur road and was driven by the petitioner rashly. The injured was taken to the Hospital where he succumbed to the injuries.

(3.) THE petitioner filed an appeal in the Court of the learned Sessions Judge, Udhampur against the order of conviction and sentence. His appeal succeeded only to the extent, that the fine was reduced from Rs. 2,000/- to Rs. 1,000/-. The sentence of two years' rigorous imprisonment was maintained. He has felt aggrieved of the said order of the learned Sessions Judge, and hence the revision.