CHAMPA 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. 2/12/2008 passed by the learned Addl. Sessions Judge Bali, District Pali, (for short, "the Appellate Court") in Criminal Appeal No. 21/2004 while rejecting the appeal filed against the judgment of conviction dtd. 16/6/2004 passed by the learned Judicial Magistrate (First Class) Desuri, Pali in Criminal Original Case No. 100/1994 by which the learned Trial Judge has convicted & sentenced the petitioner as under:-- <IMG>JUDGEMENT_168_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 28/12/1993 complainant Prabhu Ram submitted a report to the concerned Police Station to the effect that on 28/12/1993 he alongwith some other persons went to Parshuram Mahadev Temple in tractor while returning from the temple, petitioner drove the tractor rashly and negligently and the tractor was overturned. As a result of this accident, passengers were injured and out of which some were succumbed to injuries. On this report, the FIR No. 119/1993 was lodged at concerned Police Station, against the petitioner. After usual investigation, charge-sheet came to be submitted against the petitioner in the Court concerned.