ASHOK BHUSHAN,J. - (1.) Leave granted.
(2.) This appeal has been filed against the judgment of the High Court dated 01.09.2015 dismissing the Criminal Revision filed by the appellant challenging his conviction and sentence under Section 279, 337 and 338 IPC.
(3.) The appellant, a bus driver, while driving bus No.KL7D 4770 caused an accident on 16.02.1995 in which car driver of KL 10B 5634 was injured. The appellant was charged with offence under Sections 279, 337 and 338 IPC. The learned Judicial First Class Magistrate vide his judgment dated 28.04.1999 convicted the accused under Section 279 IPC and 338 IPC and sentence him to undergo six months imprisonment and fine of Rs.500/- was imposed, in default to undergo simple imprisonment for one month under Section 337 IPC.;