KRISHNA Vs. SANJAY KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 12/1/2023 passed in FAO No.5444/2018 passed by the High Court of Punjab and Haryana at Chandigarh, which in turn was preferred against the judgment and order dtd. 6/3/2018 passed in MACP CIS No.74 of 2018 by the Motor Accident Claims Tribunal, Faridabad.

(3.) The brief facts giving rise to this appeal are that on 15/6/2014, on the Jaipur-Delhi Highway, the offending vehicle bearing No.RJ-32G-2793, proceeding from Hero Honda Chowk, Delhi, driving rashly and negligently struck the deceased Parveen Kumar Panchal, aged 46 years, who suffered multiple fatal injuries. Respondent No.1 fled from the spot. The deceased was taken to Civil Hospital, Gurgaon, where he was declared 'brought dead'. In connection with this incident, an FIR No.316 dtd. 15/6/2014 was registered under Ss. 279 and 304A of the Indian Penal Code against Respondent No.1.