JAIMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this revision petition to set aside the judgment of conviction and sentence dtd. 25/10/2005 passed by the learned Judicial Magistrate, Bansoor, District Alwar in Criminal Case No. 136/2003 and judgment dtd. 20/6/2007 passed by Additional Sessions Judge, Behror, District Alwar (Raj.) in Criminal Appeal No. 37/2005, whereby he has been convicted and sentenced as under:-

(2.) The brief facts giving rise to this case are that complainant Ram Singh has submitted a written report at Police Station Bansoor alleging therein that on 14/4/2003 in the morning at about 7.00 A.M., he and his father Tulsi Ram were going from their village Chhipari to village Ladpur for some agricultural work and while reaching only at a distance of 200 meters from School, a motor cycle driven rashly and negligently by the petitioner Jaimal hits his father from behind due to which his father sustained injuries on his head and became unconscious and during investigation expired.

(3.) After due investigation charge-sheet was filed against petitioner Jaimal before the competent Court. The Trial Court after considering the evidence adduced by the parties convicted and sentenced the petitioner as mentioned above and while maintaining the sentence, the appeal filed by the petitioner was also dismissed by learned Appellate Court hence this revision petition.