RAJESH Vs. STATE OF MP

JUDGEMENT

(1.) Shri R. S. Solanki counsel for the appellant.

(2.) This petition has been filed under section 397 read with section 401 of Criminal Procedure Code against the judgment dated 29-4-2010 by the Second Additional Sessions Judge, (Fast Track) Alirajpur. In Cr. A. No. 50/2009, whereby the judgment dated 20-11-2009 passed by JMFC, Alirajpur in Criminal Case No. 1270/2006 has been confirmed.

(3.) The two Courts have found that the applicant is guilty for the charge of an offence under section 304-A of Indian Penal Code and directed to undergo one year RI with fine of Rs. 2,000/-, for the offence under section 279 of Indian Penal Code, 1 month RI with fine of Rs. 100/-, for the offence under section 337 of Indian Penal Code two months RI with fine of Rs. 500/- and under sections 3/81 and 196 of Motor Vehicles Act Rs. 200/- and Rs. 300/- respectively.