RUKSANA Vs. AZMAT KHAN

JUDGEMENT

(1.) The appeal is admitted on 20.2.2007.

(2.) At the time of admission, no substantial question of law was formulated. It is now formulated, as under:-

(3.) Heard. Shaikh Aleem was truck driver on truck No. MH-26-7230 on monthly salary of Rs.5000/- plus Rs.50/- daily Bhatta. On 23.5.2005, Shaikh Aleem had been to Jintur for unloading cotton at Ayodhya Ginning factory on Jintur Yeldari road. At 11.00 p.m., he had parked the vehicle in the factory. Thereafter, in the process of unloading, he came out of the factory and while walking on the road side, he was knocked by unknown vehicle. Resultantly, he was injured and shifted to Government Hospital and later succumbed to the injuries on 24.5.2005. Post mortem was drawn. The cause of death was due to hemorrhagic shock due to multiple injury with bomice infracraninal hemorrhage.