SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision petition has been preferred by the accused-petitioner assailing the legality and validity of the judgment dtd. 10/3/2003 passed by learned Additional Sessions Judge No.2, Sikar Camp Sri. Madhopur (for brevity, "learned Appellate Court") in Criminal Appeal No. 2/2002 whereby, while dismissing the appeal preferred by the petitioner, the judgment dtd. 7/2/2002 passed by Judicial Magistrate 1st Class, Ringus (for brevity, "learned trial Court") in Criminal Case No.36/1991, BT 419/93 convicting and sentencing him as under, has been upheld:-

(2.) All the sentences to run concurrently.

(3.) The relevant facts in brief are that on Parcha Bayan dtd. 29/12/1990 of the injured Shankar Lal Yadav, an FIR No.140/1990 came to be lodged at Police Station Ringus, District Sikar under Ss. 279 and 337 IPC wherein, it was stated that on account of rash and negligent driving by the petitioner, the jeep bearing No.RJ23-0474 turned turtle after colliding with a tree on 29/12/1990 at about 11 A.M. resulting in injuries to various passengers.