ARUP KUMAR PHUKAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. NNB Choudhury, learned counsel for the accused revision-petitioner. Also heard Mr. BJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) This is a case where we are dealing with the loss of five precious lives of teenagers in a motor vehicular accident allegedly resulting from rash and negligent driving on the part of the accused revision-petitioner.

(3.) The date of occurrence, i.e., 17.09.2005, was Biswakarma Puja and the boys who died in the accident were celebrating Biswakarma Puja. At the instance of the accused revision-petitioner, they boarded in the 407 mini bus driven by the accused revision-petitioner for a joy ride. The vehicle was allegedly driven in excessive speed resulting in toppling over the National Highway No. 52, causing death of the aforesaid five teenagers, most of whom were students, and also injuring few of the commuters including PW3, PW4 and PW5.