VEER SINGH ALIAS VEERU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Veer Singh alias Veeru faced trial by Judicial Magistrate Ist Class, Sirsa in a case FIR No.135 dated 30.6.2006 for the offences under Sections 279 , 304-A and 427 IPC, registered with Police Station N.S. Chopta on the allegations that on 30.6.2006 at about 7:40 p.m. in the area of Chandiwal Chowk, Police Station N.S. Chopta, he drove the vehicle make Mahindra Loading King bearing registration No.HR57-1634 on a public way in a manner so rash and negligent so as to endanger human life and personal safety of others and by his such driving had hit Santro car bearing registration No.HR-18/3051 being driven by Raghubir Singh, SI/SHO of the said police station; resultantly he suffered injuries, to which he succumbed.

(2.) On conclusion of trial vide judgment daed 22.5.2012, accused was convicted for the offences under Sections 279 and 304-A IPC and in terms of order dated 24.5.2012, he was sentenced to undergo rigorous imprisonment for a period of three months and to pay a fine of Rs.200/- and in default of payment of fine to further undergo rigorous imprisonment for a period of seven days for the offence under Section 279 IPC and to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.500/- for the offence under Section 304-A IPC and in default of payment of fine, to further undergo rigorous imprisonment for a period of fifteen days.

(3.) Feeling aggrieved by his such judgment of conviction and order of sentence, the accused had approached the Court of Sessions by way of filing an appeal. However, his appeal was dismissed by learned Sessions Judge, Sirsa vide judgment dated 26.8.2014.