GURBANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner had faced the trial under Section 279, 304-A of the Indian Penal Code ('IPC' for short) in FIR No. 28 dated 28.3.2008, registered at Police Station Julkan. Trial Court vide judgment/order dated 22.8.2012 convicted and sentenced the petitioner qua commission of offence punishable under Section 304-A IPC. Appeal filed by the petitioner against the said judgment/order of his conviction and sentence was dismissed by the Appellate Court vide judgment dated 30.11.2012. Hence, the present petition.

(2.) After hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.

(3.) Prosecution story, in brief, is that on 27.3.2008, complainant Amarnath was going on his motor cycle along with Sukhlal Singh from Patiala to Devigarh. Raj Kumar was going on his motor cycle ahead of them. When Raj Kumar reached near Ghaggar bridge in village Devigarh, at about 7.00 P.M., a PRTC bus bearing No. PB-11-N-9529 came from Devigarh side at a fast speed and in a rash and negligent manner and struck against the motor cycle of Raj Kumar. As a result of this, Raj Kumar suffered serious injuries and died on account of the said injuries on the way to the hospital.