- (1.) Heard Sri Akhatar Abbas, learned counsel for the appellant and Sri Rajesh Kumar Singh,learned counsel for the opposite parties and perused the record.
(2.) Facts in brief of the present case as mentioned in the claim petition are that on 03.04.2003 at about 7.40 p.m., Kumari Shiwani D/o Suresh Kumar Sonkar while walking on the road side at Raibareli-Lucknow route, a bus having Registration No. UP70X9381 was dashed her due to rash and negligent driving as a result of which she died on the spot.
(3.) On the same day, FIR was lodged by the claimants registered as Case Crime No.108 of 2003 under Sections 279, 304-A IPC at Police Station-Kotwali, Rae bareli, but due to agitation, bus number has wrongly been mentioned as 9183 in stead of UP70X/9381.;