MOHD. AKIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 27/6/2007 passed by learned Additional District and Sessions Judge (Fast Track), Rajsamand, in Criminal Appeal No. 86/2007 whereby the learned appellate Court dismissed the appeal filed against the judgment of conviction dtd. 30/11/2006 passed by the learned Civil Judge and Judicial Magistrate, First Class, Rajsamand, in Criminal Case No. 291/2006 by which the learned trial Judge convicted and sentenced the petitioner as under:-- <IMG>JUDGEMENT_161_LAWS(RAJ)5_2025_1.jpg</IMG>

(2.) All 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 11/5/2003, complainant Balwant Singh submitted a report to the Police to the effect that he was travelling from Udaipur to Jaipur in his car, which was driven by Raju Acharya and he was accompanied by one Babu Bhai. In morning at about 6.30 A.M., their car was hit by a truck bearing No. MP-09-KB-5192, which was being driven by the accused-petitioner in a very rash and negligent manner. Due to the accident, complainant's car caught fire and two passengers succumbed to the burnt injuries. Upon the aforesaid information, an FIR was registered and after usual investigation, charge-sheet came to be submitted against the petitioner in the Court concerned.