GUPTA, J. - (1.) HEARD learned counsel for the petitioner at length and perused the record.
(2.) HAVING perused the impugned judgment, statements of the eye witness PW-5 Ratna Ram, Site Inspection Memo, the Mechanical Examination Report of the Truck and the Cycle, I am satisfied that the learned courts below have not committed any error in convicting the petitioner for the offence under Sec. 304-A and 279 IPC. Learned counsel for the petitioner then contends that the sentence awarded is excessive and is required to be substantially reduced. Looking to the peculiar facts and circumstances of the case and the fact that the sentence awarded by the learned courts below is the maximum permitted sentence, I am inclined to reduce the sentence. In my view, the ends of justice would be met if the sentence awarded to the petitioner for offence under Sec. 304-A IPC is reduced to imprisonment for a period of six months while maintaining the fine. Accordingly the revision petition is partly allowed, while maintaining the conviction and sentence for the offence under Sec. 279 IPC, the substantial sentence awarded under Sec. 304-A IPC is reduced to the period of six months. I am told by the learned counsel for the petitioner that no claim petition has been filed under the Motor Vehicles Act for compensation resulting from the accident. In these circumstances, in view of the provisions of Sec. 158 (6) of the Motor Vehicles Act 1988 as amended on 14. 11. 1994, it is directed that the Registry shall forward the record of the learned trial court to the Motor Accident Claims Tribunal, Jodhpur for registering the claim petition against the owner and the driver and insurer, if any. The learned Claims Tribunal shall treat it as a claim petition within the meaning of Sec. 166 (4) of the Motor Vehicles Act, 1988, shall try and decide the claim on merits expeditiously. The learned Tribunal may retain the photostat copies of such of the documents from the record as may be necessary for proper adjudication of the claim, and then return the original record to the learned trial court or it may retain the record till adjudication of the claim, as it may think appropriate. . ;