VIKAS KUMAR Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The present revision petition has been preferred by the petitioner under Sec. 397 read with Sec. 401 of Cr.P.C. against the judgment dtd. 28/2/2020 passed by learned Additional Sessions Judge, Suratgarh, District Sri Ganganagar in Appeal No.10/2020 (CIS No.10/2020) whereby the said court has rejected and appeal and affirmed the order dtd. 8/1/2020 passed by learned Judicial Magistrate, Suratgarh, District Sri Ganganagar in Criminal Original Case No.945/2012 (CIS No.1755/2014) convicting and sentencing the petitioner for the offence under Sec. 279 & 304-A of IPC as under :-

(3.) Learned counsel for the petitioner and learned counsel for the complainant jointly pray that they have entered into a compromise, as the matter pertains to an accidental death. Learned counsel for the parties referred to the following judgment :-