RAJENDER S/O SATYA NARAIN B/C KABRA R/O BADI GUWADI CHITORGARH DISTRICT CHITORGARH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal revision has been preferred by accused - petitioner - Jagdish against the judgment dated 22nd Dec., 2015 passed by learned Additional District & Sessions Judge (Rent Appellate Tribunal), Jodhpur Metropolitan, Jodhpur in Criminal Appeal No. 65/2014 whereby, the appeal has been rejected while upholding the conviction and sentence passed by learned trial Court under judgment dated 9th Feb., 2012. Vide this judgment, learned trial Court has convicted the accused - petitioner for the offences punishable under Sections 279, 337, 338 and 304-A Penal Code and sentenced him as under:- <FRM>JUDGEMENT_61_LAWS(RAJ)2_2017_1.html</FRM>

(2.) Facts in brief are that in the intervening night of 28th and 29th Feb., 2000 at about 11:00 p.m., complainant - Chand Singh and his family members were going from Jodhpur to Beawar after attending a marriage by Jeep No. RJ-01/P-2879 when a speeding truck (No. RJ-19/G-6328) collided with the said Jeep near village Devariya at about 12 to 12:15 a.m. On account of the said accident, jeep driver - Bhagwan Singh, Indra Singh, Palas, Ummed Singh and Sushma died on the spot and Bhanwar Singh, Dinesh, Subodh, Ravindra Singh and complainant - Chand Singh suffered injuries. The accident was reported to have taken place because of the rash and negligent driving of the truck driver.

(3.) After investigation, charge-sheet was filed against the truck driver, accused - Jagdish for the offence punishable under Sections 279, 337, 338 and 304-A IPC.