STATE OF RAJASTHAN Vs. SAYAR KHAN

JUDGEMENT

(1.) The State has come up in the appeal against the order of learned Judicial Magistrate Pokran dated 16-4-77 whereby the learned Lower Court has held the accused respondent guilty of the offences under section 279, 337 and 338 I.P.C. On the basis of his admission and as sentenced him on each count till the rising of the Court alongwith a fine of Rs. 50.00 on each count and that fine has been deposited.

(2.) The facts necessary to be noticed for the disposal of this appeal briefly slated are:-

(3.) That the accused Sayar Khan was driving Truck No. R.R.Q. 311 and has collided it with one 'Thela by which simple injuries were caused to Richpal Singh and Joontha Ram and a grievous injury was caused to Bhagwan Singh. The occurrence is dated 11-12-76. As soon as the charges were read over to the accused, he admitted his guilt and the aforesaid sentence was recorded against him on all the three counts.