KEWAL RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Kewal Ram was sent for trial by the SHO, Police Station, Mohali on the allegation that on 1.10.1996, in the area of Phase-VI, Mohali, vehicle No. HP-09-0872 being driven rashly and negligently by him was struck against the scooter of Harnek Singh and in that accident, Harnek Singh received multiple grievous injuries who later on had succumbed to his injuries when shifted to PGI, Chandigarh.

(2.) Vide judgment dated 11.4.2001, he was convicted under Sections 279 and 304-A IPC. He was directed to undergo rigorous imprisonment for a period of three months and to pay a fine of Rs. 1000/- for the offence punishable under Section 279 IPC. In default of making payment of fine, he was further directed to undergo rigorous imprisonment for a period of 15 days. Accused was directed to undergo rigorous imprisonment for a period of one year and a fine of Rs. 2000/- for the offence punishable under Section 304-A IPC. In default of payment of fine, he was further directed to undergo rigorous imprisonment for a period of one month. Both the sentences were ordered to run concurrently.

(3.) Against judgment/order dated 11.4.2001 passed by Judicial Magistrate Ist Class, Kharar, appeal was preferred by Kewal Ram, but the same was dismissed by the Sessions judge, Rupnagar vide his judgment dated 29.1.2002.