ASHOK KUMAR ALIAS SANTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was convicted and sentenced by both the Courts below as under:- <TAB> Convicted under Section Sentence awarded 279 I.P.C. R.I. for 3 months and to pay a fine of Rs. 200/-. In default, to undergo R.I. for one month. 337 I.P.C. R.I. for 3 months and to pay a fine of Rs. 200/-. In default, to undergo R.I. for one month. 304-A I.P.C. R.I. for two years & to pay a fine of Rs. 1000/-. In default, to undergo R.I. for 3 months. 429 I.P.C. R.I. for 6 months and to pay a fine of Rs. 300/-. In default, to undergo R.I. for one month. </TAB>

(2.) All the substantive sentences of imprisonment were ordered to run concurrently.

(3.) The petitioner, who was 22 years of age at the relevant time, is alleged to have driven truck bearing registration No. HRC-5552 rashly and negligently, and thereby struck the truck against a camel cart on April 28, 1986 at about 4 A.M. The camel cart was carrying Nanu, his wife Smt. Prem, there son Chander, Lila and chander Bhan. Lila and Chander Bhan died at the spot, whereas the other occupants received grievous hurts. Nanu is also stated to have died after some days as a result of the grievous injuries suffered by him in the accident.