UGAMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 27/7/2007 passed by the learned Addl. Sessions Judge, Nagaur in Criminal Appeal No. 54/2004 whereby the learned Appellate Court dismissed the appeal filed against the judgment of conviction dtd. 24/11/2004 passed by the learned Addl. Chief Judicial Magistrate Nagaur, in Criminal Case No. 330/1996 by which the learned trial Judge convicted and sentenced the petitioner as under :-

(2.) The period spent in judicial custody shall be adjusted in the original imprisonment.

(3.) The gist of the prosecution story is that on 7/8/1991 complainant Birbalram gave a written report at Police Station Nagaur to the effect that at about 5/5/30 p.m. Upon hue and cry raised by his sister-in-law they towards the spot and saw his nephew aged about 6 years was lying dead on the road. She stated that the accused petitioner had hit the child with the tractor. 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.