ZORA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Impugning the judgment of conviction and order of sentence dated 3.4.1997 of the trial Court and judgment dated 14.2.1998 of lower appellate Court, Zora Singh-petitioner (hereinafter to be referred as "petitioner") has directed the present revision petition, invoking the provisions of Section 401 of the Code of Criminal Procedure.

(2.) The matrix of the facts culminating in the commencement, relevant for disposal, of present petition and emanating from the record, as unfolded during the trial, is that on the fateful day of 12.11.1993, PW6 complainant Balkar Singh alongwith his brother Nachhattar Singh (deceased) and PW8 Pal Singh were going on their respective bicycles to the premises of Pawan Tube, G.T.Road, Mandi Gobindgar. As soon as, at about 5 P.M., they reached near the gate of Government Primary School (place of occurrence), in the meantime a bus bearing registration No. PB-23-2551 (hereinafter to be referred as "the offending bus") belonging to Amloh Roadways, being driven by the petitioner, came from behind, in a Criminal Revision No. 354 of 1998 2 rash and negligent manner. The driver could not control and rammed the offending bus into the bicycle of Nachhattar Singh. The left tyre of the bus passed over his bicycle, as a result of which, he felled on the ground and sustained multiple grievous injuries. It was claimed that after the accident, the petitioner alighted from the bus, Sukhwinder Singh, Conductor of the offending bus, helped PW6 and PW8 in removing the injured Nachhattar Singh to Civil Hospital, Mandi Gobindgarh, from where he was referred to Rajindra Hospital, Patiala, in view of his serious condition. But on the way, Nachhattar Singh succumbed to his injuries. His dead body was then brought back to Civil Hospital, Mandi Gobindgarh. The doctor sent written information (Ex. PA) informing the police about the arrival of the injured in the hospital. Thereafter vide information (Ex. PB), doctor intimated the police with regard to the arrival of his dead body in the Civil Hospital, Mandi Gobindgarh.

(3.) The case of the prosecution further proceeds that on the next day, i.e. on 13.11.1993, police party headed by ASI Gurdial Singh (PW7) went to the place of accident and recorded the statement (Rs. PW6/A) of Balkar Singh (PW6), which was read over and explained to him and he (PW6) signed the same in token of its correctness. PW7 made his endorsement (Rs. PW7/A) on the statement and sent the same to the Police Station for the registration of the case, on the basis of which, formal FIR (Rs. PW7/B) was recorded by MHC Satpal Singh. Thereafter, PW7 prepared the inquest report (Rs. PW5/A) of the dead body of Nachhattar Singh.