BALRAM MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court: Heard the parties through video conferencing.

(2.) This criminal revision has been filed challenging the judgment dtd. 12/6/2001 passed in Criminal Appeal No.53 of 1996 by the learned Sessions Judge, Dumka whereby and where under the learned appellate court below has upheld the judgment of conviction and order of sentence dtd. 18/7/1996 passed by S.D.J.M, Dumka in Masalia P.S. Case No.18 of 1992 corresponding to G.R. No.374 of 1992 (T.R. No.248 of 1996) whereby and where under the revision petitioner was convicted and sentenced by the trial court to undergo Rigorous Imprisonment for six months for the offence punishable under Sec. 279 of the Indian Penal Code and to undergo Rigorous Imprisonment for two years each for each of the offences punishable under Sec. 338 and 304 A of the Indian Penal Code and it was ordered that both the sentences shall run concurrently.

(3.) The brief facts of this case is that the petitioner while driving a truck in a rash and negligent manner, caused the death of the son of the informant in a road accident. After investigation of the case, charge-sheet was submitted against the petitioner for having committed the offences punishable under Ss. 279, 338 and 304A of the Indian Penal Code and consequent upon his pleading not guilty to the charges, he was put to trial.