BHAG CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition has been filed against the judgment dated 9/1/2001 passed by Special Judge (S.T./S.C.) Court in Criminal Appeal No. 12/2000, where appeal has been dismissed and conviction under Section 304 -A and 279 IPC has been affirmed. The short facts of the case are that a criminal case was registered against the present petitioner on account of accident from use of truck No. RSM -8395. After investigation, charge sheet was filed and present petitioner has been convicted for the offences under Sections 304 -A and 279 IPC and sentenced for period of six months imprisonment with Rs. 100/ - fine and in default of fine, one month imprisonment. Appeal has been preferred, which was also dismissed, hence, this revision petition.

(2.) THE only contention of the present petitioner is that there is no reliable evidence that the present petitioner was driving the vehicle at the time of the accident and findings of both the courts below are perverse, as material evidence has not been considered by the Court below.

(3.) HEARD learned counsel for the parties and perused the impugned judgment as well as relevant documents available on record.