LACHHMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner was convicted under Sections 279/304-A of the Indian Penal Code by the trial Court. The lower appellate Court also upheld the conviction and hence this revision application has been filed.

(2.) The brief facts of this case are that on 17-5-1983 at about 4 PM one Gurmam Kaur aged about 65-66 years was going out of Meham Town to answer the call of the nature. When she was crossing the road. a truck driven by the petitioner in a rash and negligent manner came there from Hansi Hissar side and struck against her as a result of which Gurmal Kaur received injuries. She was removed to the Civil Hospital. Meham and when she was taken to Medical College Hospital. Rohtak she succumbed to the injuries suffered by her.

(3.) ASI Shankar Lal on receipt of the telephone message reached on the spot and recorded the statement of Ram Kishan and sent ruqa to the police station for registration of the case. On the basis of the same formal FIR was recorded. The investigation was taken over by ASI. who filed the challan against the petitioner.