MAHAVEER PRASAD Vs. STATE

JUDGEMENT

(1.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 17/2/2007 passed by the learned Addl. Sessions Judge Gulabpura, Bhilwara (for short, "the Appellate Court") in Criminal Appeal No. 16/2004 while rejecting the appeal filed against the judgment of conviction dtd. 27/3/2004 passed by the learned Addl. Chief Judicial Magistrate Gulabpura, Bhilwara in Criminal Case No. 100/1999 by which the learned Trial Judge has convicted & sentenced the petitioner as under :-- <IMG>JUDGEMENT_204_LAWS(RAJ)3_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 complainant Madan Gopal gave a report to the concerned Police Station to the effect that on 10/3/1999 at about 4:00 P.M. Barat of son of Radheyshyam went in a bus bearing registration No. RJ- 06-P-0903, which was driven by petitioner rashly and negligently. As a result of this accident, some passengers were injured and out of which one passenger succumbed to injuries. On this report, the FIR No. 60/1999 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.