BALDEV Vs. STATE

JUDGEMENT

(1.) ON 4. 2. 1995, Aseem while coming from Block No. 15, Trilok Puri was hit by bus No. DL 1p-1947 driven by the petitioner, Baldev. The bus was coming at a fast speed; in a rash and negligent manner it struck against the victim. Aseem died on the spot. Incident occurred at about 3. 55pm.

(2.) EYE witness account of this version was given by Noor Mohd. PW1 whose statement Ex. PW 1/a was recorded. On this statement, FIR No. 79/1995, Ex. PW-7/a was registered by HC Babulal PW7 under Section 279/304-A IPC at PS Trilok Puri.

(3.) THE injured had been medically examined by Dr. A. K. Jain PW8 vide MLC Ex. Pw 8/a, he was brought declared dead. His post mortem was conducted by Dr. S. C. Acharya PW-6 vide report PW-6/a. Injuries were opined to be ante mortem injuries caused by a blunt force impact. Dead body was identified by Kallan PW3 and Kusum PW11.