SURAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition has been preferred against judgment dated 22.1.2005, passed by learned Additional Sessions Judge, Rohtak, in FIR No. 23, dated 30.1.1996, under Sections 279, 304-A of the Indian Penal Code (hereinafter to be referred as 'IPC), registered at Police Station Sadar, Rohtak, upholding the judgment of conviction, dated 8.12.2003 and order of sentence dated 10.12.2003, vide which the present revision Petitioner was convicted for offences punishable under Sections 279 and 304-A IPC and sentenced to undergo rigorous imprisonment for a period of six months for offence under Section 279 IPC and to further undergo rigorous imprisonment for a period of one year for offence under Section 304-A IPC.

(2.) The facts in brief are that revision Petitioner was driving Haryana Roadways Bus bearing registration No. HR-46-0263 on 30.1.1996. He was coming from Rohtak side. He was driving the said bus in a very rash and negligent manner. He could not control the same while passing through a busy locality in a village and hit against a child, namely, Manoj, aged about 4-5 years causing his death. He also ran away from the place of occurrence after causing the accident.

(3.) After completion of the investigation, report under Section 173 of the Code of Criminal Procedure (hereinafter to be referred as the 'Code') was prepared and challan was filed in the Court against the revision Petitioner.