YOGESH CHANDRA VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Counsel for the petitioner submits that the petitioner is alive.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 of Cr.P.C. has been preferred by the petitioner against the judgment dtd. 28/4/2008 passed by learned Additional Sessions Judge, Abu Road, District Sirohi (hereinafter to be referred as 'the Appellate Court') in Criminal Appeal No. 4/2006, whereby the said appeal was dismissed and judgment dtd. 31/1/2006 passed by the learned Judicial Magistrate First Class, Pindwara, District Sirohi (hereinafter to be referred as 'the Trial Court') in Criminal Original Case No. 104/1993 was upheld.

(3.) Briefly stated the facts of the present case are that on 1/3/1993 at 8.00 a.m., a written report was lodged by complainant Govindram alleging that on that day at about 6.30 a.m., when Kapila Ben was standing in front of his Marble Factory preparing to cross the road, then a Car bearing No. GJ-N-6007, came from the wrong direction and being driven rashly and negligently by the petitioner, hit her and causing her death.