UDAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision has been filed against the impugned judgment & order dated 21.3.2002 passed by learned Addl. District & Sessions Judge, Hindaun city in cr. Appeal no. 6/2000 whereby he dismissed the appeal of petitioner and maintained the conviction regarding offence under Sec.279/304A IPC arising out of judgment and order dated 19.5.2000 passed by learned Judl. Magistrate (JD), Hindaun city in cr. Case no. 229/1995 whereby he convicted and sentenced the petitioner as under:

(2.) Briefly stated facts of the case are that an FIR No.575/1995 for the offences under Sec.279/304A IPC was registered at P.S. Hindaun city. After usual investigation, police filed challan before the concerned court/Magistrate, who framed the charges for the aforesaid offence, to which the petitioner denied and claimed to be tried. The prosecution examined as many as 06 witnesses and got exhibited certain documents. Statement of petitioner under Sec. 313 Cr.P.C. was recorded. After hearing both the sides, the learned trial court has convicted and sentenced the petitioner as indicated above vide judgment dated 19.5.2000.

(3.) Against the said judgment dated 19.5.2000, the petitioner preferred an appeal before the learned Addl. Sessions Judge, Hindaun city, who vide impugned judgment and order dated 21.3.2002 dismissed the appeal and maintained the order of trial court. Hence this revision petition has been preferred by the accused petitioner.