JASWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Assailed in this petition is the judgment dated 4/7/2002, passed by Additional Sessions Judge, Hisar, dismissing the appeal of the petitioner-accused (herein referred as 'the petitioner') against the judgment dated 27/28.02.2001, passed by Judicial Magistrate Ist Class, Hisar, convicting and sentencing him as under:-

(2.) In nutshell, the allegations are that on 26.11.1989, Mithu Singh alongwith Pyara Singh were coming from Rajgarh to Ratia in a jeep driven by Ram Singh. When they reached near village Khara Kheri and Modha Khera, the petitioner while driving the truck bearing registration No.HYN- 9816 rashly and negligently came from the opposite side and struck against the jeep. Resultantly, Ram Singh fell down on the road and died at the spot whereas Mithu Singh and Piara Singh suffered injuries. Case was registered and investigated. Consequently, on trial, the petitioner was convicted and sentenced accordingly. His appeal also failed.

(3.) Having scrutinized the records of the case, it transpires that the evidence has been appreciated in the right perspective. No such illegality much less irregularity was pointed out or detected, which may render the judgment as invalid or perverse. No defect in the conduct of the trial or procedure has been pointed out.