VEERA 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. 24/8/2006 passed by learned Additional Sessions Judge, Bhinmal, District Jalore, in Criminal Appeal No. 13/2006 whereby the learned appellate Court dismissed the appeal filed against the judgment of conviction dtd. 27/6/2006 passed by the learned Additional Chief Judicial Magistrate, Bhinmal, District Jalore in Criminal Original Case No. 753/1997 by which the learned trial Judge convicted and sentenced the petitioner as under:--

(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 3/9/1997, complainant Modaram gave a written report to the Police at Police Station, Bhinmal to the effect that his son Ramesh was standing outside his house and was hit by a tanker bearing No. GJ-12-T-6309 being driven by Veeram Ram in a rash and negligent manner, as a result of which Ramesh Sustained grievous injuries on his body and head due to which he died on the spot. 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.