VIRENDRA SARAN, J. - (1.) CHHANGUR son of Jagardeo has filed this criminal revision against the order dated 6 -2 -1984 passed by the learned Sessions Judge, Ghazipur in criminal appeal No. 114 of 1981.
(2.) THE learned Sessions Judge had dismissed the appeal and thereby confirmed the conviction of the appellant under section 304A, 279 and 427, I.P.C. and sentences of 6 months' R.I. and a fine of Rs. 2,000/ - (in default of payment of fine) 6 months R.I. on the first count, to a fine of Rs. 100/ - on the second count and to a fine of Rs. 50/ - on the third count and directed that i sum of Rs. 1,000/ - be paid to the father of the deceased Raju. The incident took place on 4 -2 -1976 at about 11 A.M. The prosecution case is that the applicant was driving bus DAC 2066 and he knocked down Raju the deceased with the result he died. The applicant then drove the bus to the police station Saidpur and he dashed the bus against the boundary wall. A First Information Report was lodged by Bashir Ahmad at 11.25 A.M.
(3.) AT the trial the prosecution examined Bashir Ahmed P. W. 1, Sahjade P.W.2 and Mohd. Kabeer P.W. 3 and 4 other witnesses. The appellant pleaded not guilty and did not adduce any evidence in defence. I have heard the learned counsel for the applicant and the State Counsel.;