SUBEGH SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Challenge is to the order dated 04.04.2013 passed by Additional Sessions Judge (Adhoc) FTC, Amritsar whereby the judgment dated 03.08.2011 passed by the Judl. Magistrate Ist Class, Amritsar has been upheld.

(2.) Petitioner was convicted substantially for a period of two years under Section 279/304-A of the IPC.

(3.) Brief facts of the case are that on 17.07.2005 complainant Lakhbir Singh got recorded his statement before ASI Ashwani Kumar that on 17.07.2005 at about 5 P.M after, when his brother-in-law along with his wife and his daughter were on their motorcycle bearing registration No. PB02AJ-5716, the complainant and Surjit Singh was also following them. Thereafter, when they reached near Hartej Hospital, a mini bus bearing registration No. PAB-1427 came from the back side at a high speed and without blowing horn, the driver of the mini bus struck it with motorcycle of his brother-in-law while overtaking it from wrong side. His brother in law and his family members fell down as motorcycle became imbalanced and the same were dragged with foot path. They sustained injuries. The complainant along with Surjit Singh arrange the vehicle and got admitted them in Hartej Hospital Amritsar where Supreet Kaur was declared dead. The said bus was driven by Subegh Singh and he ran away from the place of occurrence along with bus. Thereafter, F.I.R was registered against the petitioner. Accused Subegh Singh was arrested on 18.07.2005.Thereafter Gurinder Singh succumbed to his injuries.