T.AMARNATH GOUD,J. - (1.)Heard Mr. K. Deb, learned counsel appearing for the petitioner. Also heard Mr. S. Debnath, learned Additional Public Prosecutor, appearing for the respondent-State.
(2.)By means of filing this revision petition under Sec. -397 of the Code of Criminal Procedure, 1973 against the judgment dtd. 31/5/2022, passed in Criminal Appeal No. 12 of 2021 by the learned Addl. Sessions Judge, Gomati Judicial District, Udaipur, partially upholding the judgment dtd. 29/9/2021 in PRC(SP) 12 of 2020 passed by the J.M. 1st Class, Court No. 3 Udaipur, Gomati Tripura, whereby and whereunder the petitioner was convicted to suffer imprisonment for two months with a fine of Rs.2,000.00 with default stipulations.
(3.)The facts in brief are that a written complaint has been lodged against the petitioner who was riding a two wheeler bearing No. TR-03-E-6653, by one Suman Chanda, stating inter alia, that her mother was dashed by the petitioner and as a result, sustained injuries on her person. The complaint was reduced into an FIR and a charge sheet was filed under Sec. -279 read with Sec. -338 of IPC and Sec. -184 of M.V. Act. Trial commenced by registering a case being numbered as PRC SP 12 of 2020, whereby and whereunder the judgment dtd. 29/9/2021 was passed by the J.M. 1st Class, Court No. 3, Udaipur, Gomati Tripura, holding the petitioner guilty as aforestated.
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