MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Convict Mohinder Singh has filed this revision petition to assail his conviction and sentence recorded by both the Courts below.

(2.) According to prosecution version, petitioner Mohinder Singh was driving bus No. PB-12-C-9312 rashly and negligently and struck the same into truck No. HP-38-3882 coming from the opposite direction, resulting in death of three persons and injuries to twenty four persons.

(3.) Learned Judicial Magistrate vide judgment and order dated 25.09.2002 convicted the petitioner under Sections 279, 304-A and 338 IPC and sentenced him to undergo rigorous imprisonment for six moths each under Sections 279 and 338 IPC and to undergo rigorous imprisonment for one year under Section 304-A IPC and all the sentences were ordered to run concurrently.