BALJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against judgment dated 08.05.2012 rendered by learned Additional Sessions Judge, Bhiwani dismissing appeal filed by present petitioner against judgment of conviction dated 25.05.2010 and order of sentence dated 26.05.2010 passed by learned Additional Chief Judicial Magistrate, Bhiwani in FIR no. 88 dated 27.03.2005, under Sections 279/337/304A IPC, registered at police station Sadar, Bhiwani vide which petitioner was convicted for offences under Sections 279/337/304A IPC and sentenced to undergo simple imprisonment for a period of one year and to pay fine of Rs. 2,000/- and in default of payment of fine to further undergo simple imprisonment for one month for offence under Section 304A IPC besides other sentences.

(2.) I have heard learned counsel for the parties and have gone through both the judgments rendered by learned courts below.

(3.) Briefly stated, on 27.03.2005 Dalbir-complainant alongwith Rajender, Narender, Sanjay and Randhir (deceased) was going to Madan Heri in Ambassador car bearing registration no. HR-16-C-0715. The car was being driven by Randhir (deceased). When they were at a distance of 4/5 acres from Talu Jatan crossing, a truck bearing registration no. HR-46B-0293 being driven by present petitioner-accused came from opposite direction.