KULDEEP SINGH @ SARDARJI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Madhulika Das Gupta, learned counsel for the petitioner and Mr. S. K. Srivastava, learned A.P.P. for the State. This application is directed against the judgment dated 20.02.2008 passed by the learned 4th Additional Sessions Judge, East Singhbhum at Jamshedpur in Criminal Appeal No. 186 of 2006 by which the judgment and order of conviction and sentence dated 20.06.2006 passed by the learned Judicial Magistrate, First Class, Jamshedpur by which the petitioner has been convicted for the offences under Sections 279,337,304A of the Indian Penal Code and sentenced to various terms has been affirmed.

(2.) The prosecution story in brief is that on 24.08.2000 at about 09:00 A.M. the informant had boarded a bus for Musabani. It has been alleged that as the bus came at N.H. 33, the driver of the bus started driving rashly and negligently and near Danga village the bus turned turtle which resulted in one of the staffs of the bus namely Md. Salim @ Kalla dying. It has also been alleged that some other persons had also sustained injuries on account of the accident.

(3.) Based on the aforesaid allegation Mango (Mufassil) P. S. Case No. 191 of 2000 was instituted in which after investigation charge-sheet was submitted resulting in taking of cognizance and thereafter trial proceeded.