Prabhat Chandra Tripathi, J. - (1.) List has been revised. None is present on behalf of the revisionist. Heard learned A.G.A. for the State-respondent and perused the record.
(2.) The present criminal revision has been preferred against the judgment and order dated 08.09.2014 passed by the Sessions Judge, Kanpur Dehat in Criminal Appeal No. 12 of 2014 (Bafati v. State of U.P.) by which learned Sessions Judge, Kanpur Dehat has confirmed the order dated 18.02.2014 passed by the learned Additional Chief Judicial Magistrate, Kanpur Dehat in Crime No. 150 of 1996, Criminal Case No. 1850 of 2009 (State v. Bafati) by which learned Additional Chief Judicial Magistrate, Kanpur Dehat has convicted the appellant for one month rigorous imprisonment for the offence under Section 279 I.P.C., one month rigorous imprisonment for the offence under Section 337 I.P.C., two months rigorous imprisonment for the offence under Section 338 I.P.C., six months rigorous imprisonment for the offence under Section 304A I.P.C. and two months rigorous imprisonment under Section 427 I.P.C., Police Station-Sikandra, District-Kanpur Dehat. All the sentences to run concurrently.
(3.) The facts narrated in the F.I.R. in narrow compass are as follows:- The informant Balram Singh Baghel - Daftari Janata Inter College, Umarpur, Kanpur Dehat, presented a written application dated 3.11.1996 before the Officer in-Charge, Police Station-Sikandra, District-Kanpur Dehat. On 03.11.1996 at about 1:30 P.M. when he was present at Sikandra Tiraha, driver of jeep Registration No. U.P.-77/4989 driving it negligently and in a high speed came from the side of Auraiya and hit an unknown person on the bicycle who received grievous injuries. Due to this, broken cycle was lying on the spot. The people, who were present there caught hold of the driver who revealed his name Bafati S/o Mehndi Hassan R/o Islamabad, Mohalla-H/o Pukhrayan, Police Station-Bhognipur, District-Kanpur Dehat. Since the condition of injured cyclist was precarious, he was taken to P.H.C., Sikandra from where the doctor referred him to Kanpur Dehat who was sent by the same jeep by another driver to Kanpur Dehat. Accused was brought to the police station for necessary action and cycle was lying on the spot. ;