LAWS(RAJ)-1997-7-71

NARENDRA SINGH Vs. STATE OF RAJASTHAN

Decided On July 29, 1997
NARENDRA SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner accused has challenged in this revision petition the judgment dated 9-12-1988 passed in criminal appeal No. 36/85 by the Addl. Sessions Judge, Udaipur, confirming the judgment dated 19-3-1984 passed by the Munsif and Judicial Magistrate, Salumber in Cr. Case No. 491/82 convicting the accused for offence punishable under Sections 304-A, 338, 307 and 279, I.P.C. and passing the order of sentence of two years R.I. and to pay a fine of Rs. 1000/-, in default of payment of fine to further undergo one month's S.I. under Section 304-A I.P.C.; six month's R.I. and a fine of Rs. 200/- and in default of payment of fine to further undergo one month's S.I. under Section 338, I.P.C.; One month's R.I. and to pay a fine of Rs. 100/- in default of payment of fine to further undergo 15 days' S.I. under Section 337, I.P.C.; and one month's R.I. and to pay a fine of Rs. 100/- and in default of payment of fine to further undergo one month's S.I. under Section 279, I.P.C.

(3.) The incident in question took place on 29-9-1982. The petitioner took place on 29-9-1982. The petitioner was driving the bus No. GRT 1953. The allegation against the petitioner was that he was driving the bus in a very excessive speed and in spite of being requested by the passengers travelling in it to slow down the speed, he continued to drive at an excessive speed whereupon he met with an accident wherein five persons lost their lives.