SUDHIR KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was prosecuted sections 304-A/279/338 of the Indian Penal Code, for causing death of Surinder Singh, who was driving scooter, which met with and accident by the bus bearing Registration No. HR-26-A-1996 which was driven rashly and negligently by the appellant and was convicted and sentenced to undergo R.I. for a period of three months under Section 279 IPC, further to undergo RI for a period of three months and also to pay a fine of Rs. 200/- and in default of payment of fine, to further undergo R.I. for 15 days for the offence under Section 338 of the Indian Penal Code and further to undergo RI for a period of one year and to pay a fine of Rs. 2000/- and in default payment of fine to further undergo R.I. for two months for the offence under Section 304-A IPC by the Sub-Divisional Judicial Magistrate, Garshankar vide order dated 2.11.2000.

(2.) THE petitioner filed an appeal before the learned Additional Sessions Judge, Hoshiarpur which was dismissed on 9.7.2003. Aggrieved by the orders of the courts below, the present revision petition has been filed.

(3.) SHRI B.S. Sewak, DAG, Punjab opposed the prayer on the ground that due to rash and negligent driving of the vehicles, the accidents are increasing day by day, therefore, the persons who are involved in accident cases should not be released on probation.