SUKHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Sukha Singh son of Shangara Singh was sent up for trial by the Station House Officer, Police Station, Zira on the allegation that on 19.5.1998 at about 4:30 p.m, he was driving canter bearing Engine No. 4-D-31-C-70840735 and Chassis No. 14-EC-70848018 rashly and negligently and the same was struck against the scooter of Rajnish. In the accident, Harvinder Singh had succumbed to his injuries on the spot. Rajnish received multiple grievous injuries and later on had succumbed to his injuries. FIR No. 95 dated 19.5.1998 under Section 279/304A, 427 IPC was registered at Police Station Zira in view of the statement of Sarabjit Singh dated 19.5.1998. Vide judgment of conviction and order of sentence dated 8.1.2003, petitioner was convicted under Sections 279, 304A IPC and was sentenced as under:

(2.) Both the sentences were ordered to run concurrently

(3.) Against the trial Court judgment dated 8.1.2003, appeal was preferred but the same was rejected vide judgment dated 15.7.2004.