BHANWARA RAM JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this revision, the petitioner-convict Bhanwara Ram is challenging the judgment and order dated 13.10.1998 passed by the learned Special Judge, SC/ST Court, Jodhpur whereby, the conviction of the petitioner-convict under Sections 279, 337 and 304A I.P.C. awarded by the learned Civil Judge (JD) cum Judicial Magistrate First Class, Pipar city vide judgment dated 30.4.1998 has been upheld, however, sentenced has been reduced as under:

(2.) Briefly stated, the prosecution case as set up is that on 24.1.1990, the complainant alongwith his brother-in-law Madan Singh who was working in Water Works Department and Sunil Harsh were going towards Jodhpur as the car was demanded by the Ex. En. In the evening at about 6 PM one Truck No. RNS 4841 came from Jodhpur side which was being driven by the driver rashly and negligently and it hit the car due to which Madan Singh and Sunil Harsh expired and Ladu Ram sustained simple injuries.

(3.) On the basis of the above report, F.I.R. was registered by the police and the police started investigation. On completion of investigation, a charge-sheet was filed against the present petitioner for the offences punishable under Sections 279, 337 and 304A I.P.C.