- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The accused appellant has been convicted under Section 279 and 304-A IPC for causing death by rash and negligent driving of a bus in an accident that had occurred on 24th July, 1998. The conviction and sentence has been recorded by the learned trial Court; affirmed by the first appellate Court; and further affirmed by the Revisional Court i.e. the High Court. The contentions advanced require us to re-appreciate the evidence which we are not inclined to do being the fourth Court. By order of this Court dated 3 rd January, 2019 notice confined to the question of sentence was issued.;