MUKHTIAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mukhtiar Singh, the petitioner has brought this revision petition under the provisions of section 401 Cr.P.C. challenging the judgment dated 07.03.2013 passed by learned Sessions Judge, Gurdaspur.

(2.) A case for an offence punishable under sections 279, 304-A, 337, 338 and 427 IPC was registered against Mukhtiar Singh at Police Station Sadar, Gurdaspur by way of FIR No. 150 dated 12.10.2006 on the following facts:-

(3.) They were near Babri BPL Petrol Pump. In the meanwhile a young person came on the motorcycle which bore registration No. PB-06F-7775. He was in drunken condition and was shouting 'stay away from the GT Road, otherwise he would kill anyone coming before him with his motorcycle' . He was also making it clear that he had not spared anyone at his back. Soon thereafter the driver of the said motorcycle had hit the scooter of his father. The complainant came to know later on that the motorcycle was driven by Mukhtiar Singh. The parents of the complainant suffered injuries. The complainant took them to Civil Hospital Gurdaspur for treatment where his father died. On the basis of the statement of Baldev Raj, FIR was got registered and on completion of investigation, challan was presented in the court for trial.