Mehesh Chandra Sharma, J. - (1.) This revision petition has been filed by the petitioner against the judgement/order dated 25.7.2008 passed by Addl. Sessions Judge (Fast Track) No. 1, Bundi in Cr. Appeal No. 15/2007, whereby he dismissed the appeal filed by the petitioner and confirmed the judgement/order dated 25.10.2007 passed by Addl. Chief Judicial Magistrate, Nainwa, District Bundi in Cr. Case No. 373/1996, by which he convicted and sentenced the accused petitioner as under: Under Section 279 Indian Penal Code: To undergo 6 months' SI with a fine of Rs. 1000/-; in default of payment of fine, to further undergo 15 days' SI Under Section 337 Indian Penal Code: To undergo 6 months' SI with a fine of Rs. 500/-; in default of payment of fine, to further undergo 15 days' SI Under Section 304A Indian Penal Code: To undergo 2 years' SI with a fine of Rs. 5000/-; in default of payment of fine, to further undergo one month's SI Under Section 184 of MV Act: To undergo 6 months' SI with a fine of Rs. 1000/-; in default of payment of fine, to further undergo 15 days' SI.
(2.) Brief facts of the case are as under: "Complainant PW-2 Abdul Hakeem lodged a written report Ex.-P/1 at Police Station, Nainwa, District Bundi regarding an incident alleged to have taken place on 13.11.1996. On the basis of the said report, the police registered FIR No. 404/1996 for the offence under Sections 304A, 279 and 337 IPC end investigation was commenced. After completion of investigation, the police filed the charge sheet against the accused petitioner for the offence under Sections 279, 337, 304A Indian Penal Code in the Court of Addl. Chief Judicial Magistrate, Nainwa, District Bundi, who took cognisance of the offences. Thereafter the charges were read over to the accused petitioner for the offences under Sections 279, 337, 304A Indian Penal Code and Sections 66/192, 123/192 and 184 of MV Act. The accused petitioner denied for the same and claimed for trial. The prosecution produced its witnesses and got recorded their statements. Thereafter the statement of the accused person was recorded. After hearing the arguments of both the sides, the learned trial court, vide judgement/order dated 25.10.2007 convicted and sentenced the accused petitioner, as indicated above.
(3.) Against the said judgement the petitioner filed an appeal before the appellate court. The Appellate Court i.e. Addl. Sessions Judge (Fast Track) No. 1, Bundi, vide judgement/order dated 25.7.2008 dismissed the appeal and affirmed the judgement/order passed by the trial court.;