RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to an incident which occurred in the year 1999 and the present criminal revision is pending since the year 2005.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the judgment dtd. 20/9/2005 passed by learned Additional Sessions Judge (Fast Track) No. 2, Alwar in Criminal Appeal No. 44/05 whereby, the learned Appellate Court has upheld the judgment of conviction dtd. 17/7/2002 passed by the learned Additional Chief Judicial Magistrate No. 1, Alwar in Criminal Case No. 306/99, whereby the revisionist- petitioner was convicted and sentenced as under:-

(3.) Brief facts of the case are that on 5/8/1999, complainant Bhanwar Lal submitted the written report at Police Station Mahalkera stating that on 5/9/1999 in morning at around 8/8/30 AM, grandson of complainant Netram and son of his daughter Haroo were going for natural call to the fields. At a distance, the driver of a minu bus bearing registration No. RJ-02-P-0455 who was coming from Alwar side, driving the bus rashly and negligently and hit Netram and Haroo resultantly, Haroo died at the spot and Netram sustained injuries on his head and body who was also died in the hospital during his treatment. On the basis of written report, the police registered the case under Ss. 279, 337, 338 and 304-A of IPC.