MANMOHAN SINGH Vs. U T CHANDIGARH

JUDGEMENT

(1.) Prosecution case, in brief, was that on 28.9.2003 at about 12.15 a. m. Harpal Singh had gone to the lake in his car bearing registration No. PB-08N-3873 and had parked the same on the left side of the road. When he was about to alight from the car a Maruti car bearing registration No. CH03-D-8134 came from Rock Garden side, driven by its driver in a rash and negligent manner and struck against his car. The car turned turtle. The driver disclosed his name as Manmohan Singh. As a result of the accident, the complainant had suffered injuries.

(2.) After completion of investigation and necessary formalities, challan was presented against the petitioner.

(3.) The trial Court, vide judgment and order dated 27.1.2009, convicted and sentenced the petitioner for commission of offence punishable under Sections 279 and 337 of the Indian Penal Code, 1860, (IPC for short). Aggrieved by the said judgment and order of conviction and sentence the petitioner preferred an appeal. The Appellate Court partly allowed the appeal and set aside the conviction and sentence of the petitioner under Section 337 IPC.