JORA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 1. The instant revision petition under Sec. 397/401 Crimial P.C., is directed against the judgment and order dated 4.10.2002 passed by learned Additional Sessions Judge, Deedwana (for short 'the appellate Court' hereinafter) in Criminal Appeal No. 7 of 2002, whereby the appellate Court acquitted respondent No. 2 Ved Prakash of the offenses under Sections 279, 337 and 338 IPC. Aggrieved by the order of acquittal, the petitioner complainant has filed the instant revision petition. Before the Court below, it was a State case; State Vs. Ved Prakash. The State of Rajasthan has neither preferred leave to appeal or appeal before this Court.

(2.) I have heard learned counsel for the parties and carefully gone through the judgment and order impugned as also record of the Trial Court.

(3.) From the statements of some of the witnesses, it is dear that son of the petitioner Baldevram got down from a private bus which came from Nuwa and thereafter suddenly started crossing the road, at that time a bus of Haryana Roadways came and hit injured Baldevram resulting thereby that he suffered injuries. From the statement of witnesses and site map it is evident that the injured got down from a private bus which came from Nuwa and thereafter from the rear side of the bus he suddenly started crossing the road and that was the cause of the accident.