BRAJ MOHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners is charged to have committed offence under Sections 279, 427 of the Indian Penal Code and under Sections 126 and 127 of Indian Railway Act.

(2.) The contention of Shri P. Balawada is that he is the owner of a Tractor Trolly which was found standing on Railway Track on account of II which engine was damaged. He gives out that he G does not have any licence to drive the Tractor. He has been involved only because he is the owner of m Tractor Trolly. The name of petitioner does not appear in F.I.R.

(3.) The contention of Shri Sharma learned m Public prosecutor is that the owner is equally liable as the driver of the tractor Trolly.