DALIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge is to the order dated 25.03.2013 passed by Additional Sessions Judge, Ferozepur whereby the judgment dated 18.12.2008 passed by the Sub Divisional Judicial Magistrate, Fazilka 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 16.09.2000 ASI Jagroop Singh along with other police officials in connection with routine duties was proceeding from village Ghallu to village Nihal Khera. When they reached near the bus stand of village Nihal Khera, Darshan Singh met them and got recorded his statement with ASI Jagroop Singh to the effect that he is resident of village Patrewala. They are two brothers and are agriculturist. The complainant along with his elder brother Pappy on their motorcycle Hero Honda bearing registration No. PB-22-1-0497 were proceeding from village patrewala to Abohar. At about 1.30 P.M, in the noon, they reached neare the bus stand of village danger khera, they saw a truck coming from the opposite side at a very high spped and being driven negligently coming towards Fazilka, which was on the wrong side and caused an accident with their motorcycle being driven by his brother.