STATE OF PUNJAB Vs. GURDIP SINGH

JUDGEMENT

(1.) GURDIP Singh son of Kehar Singh was charged under Section 304-A IPC in this case. He stands acquitted vide impugned judgment dated 21.12.1991 passed by the learned Judicial Magistrate Ist Class, Gurdaspur. Aggrieved by that the State of Punjab has preferred the present appeal.

(2.) THE allegation against respondent-Gudip Singh is that he on 16.10.1986 while driving his bus No. PBN-205 rashly and negligently has caused the death of one Kulla Masih when he along with Wilson and Arjan Dev was returning from Dhariwal and was going towards village Kaler Kalan. They were on a cycle. The allegations against the respondent are that while on the steering of the above said bus he did not blow any horn and struck the same against the cycle of Kulla Masih and dragged it to some distance. The matter was reported to the Police by Wilson and thereafter formal FIR was recorded.

(3.) I have heard of Mr. G.S. Hooda, learned Assistant Advocate General, Punjab and Mr. J.S. Verka, learned counsel for the respondent. With their assistance have also gone through the entire record of the case.