PARAMJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 12/13.9.2000, whereby the learned Additional Sessions Judge, Sirsa (hereinafter referred to as the 'trial Court') convicted the Appellant for the offence under Section 304, Part-II of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs. 10,000/-or in default of payment of fine, to undergo further rigorous imprisonment for six months.

(2.) Brief facts of the case are that on 30.8.1993, at about 5.00 p.m., Jagdish Lal (since deceased), a young man of 28 years of age, resident of village Ferozabad, boarded the bus bearing registration No. HYN-6351 for going to Rania. Harbans Lal son of Lakshman Ram Kamboj was also with him. Harbans Lal and Subhash Chander, Munshi, with the local fish contractor informed complainant Gobind Ram, father of the deceased, that his son Jagdish Lal engaged in a quarrel over ticket with the Conductor (Paramjit Singh, Appellant) of the bus and they had exchanged hot words. The conductor pushed Jagdish Lal out of the bus, which was in motion, as a result of which, Jagdish Lal suffered injuries on his person. Jagdish Lal, was removed to the General Hospital, Rania, from where he was referred to the Medical College and Hospital, Rohtak. He succumbed to his injuries on 31.8.1993 at noon time. The FIR was registered and the matter was investigated. Inquest proceedings were conducted on the dead body of Jagdish Lal. The doctor gave an opinion that death was the direct result of shock caused by the head injury which was sufficient to cause death in the ordinary course of nature.

(3.) The accused-Appellant was challaned and produced before the Court to face trial. He was charge-sheeted for the commission of an offence punishable under Section 304 of the Indian Penal Code, to which the accused-Appellant pleaded not guilty and claimed trial.