SHIVDEV SINGH Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) The revision petition has been filed against the order dated 20th August, 1979 passed by Mr. G.S. Dhaka, Additional Sessions Judge, Delhi, whereby he dismissed the appeal of the petitioner and upheld and confirmed the order of sentence dated 18th March, 1978 directing the petitioner to undergo R.I. for one year, by the Metropolitan Magistrate under Section 304-B, of the Indian Penal Code.

(2.) Brief facts necessary to dispose of this application are reproduced as under :-

(3.) Prosecution examined 8 witnesses to prove its case. PW-I, Kasturi, mother of the deceased, was examined on 16.5.74, three years after the incident. She mentioned in her statement that her sons Shital Pershad and Chand Parkash boarded a bus from Ghanta Ghar for Bharat Nagar. Accused/petitioner was driving the bus. When the bus reached near Chowk Sandhora Kalan, the driver took a sharp turn when the bus was at a fast speed. Consequently, Shital Pershad who was standing near the gate of the bus fell down from the bus and sustained injuries. and after three hours, he expired at lrvin Hospital.