BUDH RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this revision petition under Section 397/401 Cr.P.C. challenging the impugned judgment dated 02.09.2003 passed by learned Additional Session Judge No.1, Hanumangarh (for short, 'the appellate Court') whereby learned appellate court has upheld the judgment dated 07.05.2001, passed by the learned Additional Chief Judicial Magistrate, Hanumangarh (for short, 'the trial court') convicting the accused-petitioner for offences under Sections 279 and 304A I.P.C. as well as offence under Section 3/181 Motor Vehicles Act 1998.

(2.) The learned trial Court after holding the petitioner guilty for the aforesaid offences handed down sentence of two years' rigorous imprisonment with fine of Rs. 5,000/- in relation to offence under Section 304A I.P.C., six months' rigorous imprisonment with fine of Rs. 1,000/- for offence under Section 279 I.P.C. That apart, for offence under Section 3/181 Motor Vehicles Act, the petitioner was sentenced to one month's simple imprisonment with fine of Rs. 500/-. It is further ordered by the learned trial court that accused-petitioner is required to undergo sentences for 5 days simple imprisonment in default of payment of fine.

(3.) Being aggrieved by the judgment of learned trial Court petitioner preferred an appeal before the learned appellate Court and the learned appellate Court by the impugned judgment upheld the judgment rendered by the learned trial Court maintaining the sentences awarded to him. It is in that background that the petitioner has invoked the revisional jurisdiction.