HIRA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was convicted of the offences under Sections 279 and 338 of the Indian Penal Code by the Court of Ld. Additional Chief Judicial Magistrate, Fazilka and was awarded punishment by way of Rigorous Imprisonment for 03 months and 01 year, respectively for those offences, apart from the payment of fine of Rs.1000 for the offence under Section 338 of the Indian Penal Code. His appeal against conviction was dismissed by the Ld. Sessions Judge, Fazilka, vide judgment dated 15.01.2020.

(2.) He was found to have been rashly and negligently driving the Punjab Roadways Bus No.PB 05-M-9883 (herein referred to as 'the offending bus'), on 20.10.2016, and in the process caused an accident by colliding his bus with one Maruti Ertiga Car bearing registration No.PB22- H-0700, which was being driven by the complainant, namely, Vivek Kumar, who was at that time going towards Fazilka to meet his relatives.

(3.) In the collision, which occurred in the area of Village Jhugge Gulab Singh, the offending bus driven by the petitioner struck against the Car, on account of which, the car was badly damaged and all the three occupants therein including the complainant, who was on the driver's seat, and his father, namely, Pawan Kumar, sitting besides him and mother, namely, Poonam Rani, were seriously injured.