S.I.JAFRI, J. - (1.) THIS revision filed by Latoori Singh, applicant hereby impugning his conviction under Section 279/304 A I.P.C. was admitted by this Court on the question of sentences.
(2.) ON being convicted under Section 279/304 A I.P.C. and sentenced to undergo R.I. for 3 months under Section 2791.P.C. and further to undergo R.I. for nine months under Section 304 A I.P.C. in Criminal Case No. 754 of 1982 by 1st Additional Munsif Magistrate Etah, the applicant went up in appeal before the Sessions Judge, Etah, who upon a consideration of materials on record dismissed the appeal and affirmed and the conviction and sentences recorded against him by the trial Court. The facts of the case are that on 24.7.82 at about 6.30 P.M. Afsar Ali a child aged about 3 years son of the daughter of Informant Dafedar was playing by the road-side, when Truck No. UPT1217 driven by the applicant, coming at a high speed from Aliganj, hit the child and after hitting the child at some distance it dashed against Chabutra of one Nawab Singh and stopped. The fleeing driver was chased and rounded up by the villagers. The child died on the spot.
(3.) I have heard the learned Counsel for the applicants as well as the learned Counsel for the State.;