ROOP LAL Vs. STATE

JUDGEMENT

(1.) ON 18.12.1990, bus No.DEP -8200 was being driven on route no.256 by the petitioner Roop Lal. At Durga Puri Chowk at about 12.55 PM, the said bus hit against the victim Amar Singh who succumbed to his death. Charge -sheet was filed under Section 279/304 -A of the IPC.

(2.) THE eye -witness account of complainant Virender Kumar PW -4 and HC Khoob Singh PW -5 was believed by the Trial Court. The mechanical inspection of the bus had been conducted by Radhey Mohan Sharma PW -2 vide report Ex.PW -2/A noting damage on the rear right side with both the tyres punctured. Photographs Ex.P -1 to Ex.P -3 of the spot of occurrence had been taken by Sanjay Kumar PW -8. Post -mortem on the victim had been conducted by Dr.L.T.Ramani PW -6 vide his report Ex.PW -6/A and the injuries had been opined to be ante -mortem; death was instantaneous consequent to the multiple injuries suffered by the victim because of vehicle accident. Investigating officer ASI Iqbal Singh PW -12 had reached the spot along with Const. Balwan Singh PW -7; site plan had been proved as Ex.PW -12/C and had been prepared at the instance of eye -witness PW -5.

(3.) APPEAL of the appellant had been dismissed by the Appellate Court vide judgment dated 17.7.2002. No modification was made in the sentence either.