NATHU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 10/9/2003 passed by the learned Additional Sessions Judge No. 3, Udaipur, in Criminal Appeal No. 29/2003 (72/2002) whereby the learned Appellate Court dismissed the appeal filed against the judgment of conviction dtd. 30/7/2002 passed by the learned Addl. Chief Judicial Magistrate, Kanod District Udaipur in Criminal Case No. 19/1992 by which the learned Trial Judge convicted and sentenced the petitioner as under:-- <IMG>JUDGEMENT_261_LAWS(RAJ)4_2024_1.jpg</IMG>

(2.) Both the sentences were ordered to run concurrently and the period spent in judicial custody shall be adjusted in the original imprisonment.

(3.) The gist of the prosecution story is that on 21/12/1991, Constable Kailash Singh submitted a report at PS Bhinder to the effect that today at about 6.45 PM, near Chandralok Takiz, a Tanker bearing No. RJH-3761 came in a rash and negligent manner and hit a bicycle rider namely Satyanarayan. As a result of which, the said bicycle rider sustained multiple severe injuries. He was taken to hospital, where he died during the treatment. The said truck was being driven by the accused petitioner Nathu Lal. Upon the aforesaid report, an FIR was registered and after usual investigation, charge-sheet came to be submitted against the petitioner in the Court concerned.