OMPAL SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This revision has been directed against the judgment and order of Additional Sessions Judge/II F.T.C., Haridwar dated 20.11.2002, wherein the sentence of conviction passed by the trial court under Section 304A/427 IPC and 279 IPC was sustained in Crime No. 193/94 pertaining to Police Station Kotwali, Roorkee, District Haridwar.

(2.) The brief facts, sans unnecessary details, of this revision are that on the relevant date at about 4.30 pm, a roadways bus was being plied by the accused revisionist from Roorkee to Haridwar and the three deceased youths were travelling by their motorcycle from Hardiwar to Roorkee. At the spot of accident, this bus dashed the motorcycle making all the three youths breathed their last at the spot. The First Information Report was lodged by a stranger who have been examined by the prosecution as PW1 Hari Singh and after investigation, the chargesheet was submitted against the accused Sri Ompal Singh for the offences as stated above.

(3.) After trial, the learned Magistrate convicted the accused revisionist, which was sustained by the lower appellate court.