SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition brought by Sukhdev Singh, the petitioner under the provisions of section 401 Cr.P.C. is directed against the judgment dated 24.05.2010 passed by learned Judicial Magistrate Ist Class, Malerkotla, whereby he was convicted for an offence punishable under sections 279, 337, 338 and 427 IPC and vide order of even date, he has sentenced to undergo rigorous imprisonment for a period of six months for an offence punishable under section 279 IPC, rigorous imprisonment for a period of six months for an offence punishable under section 337 IPC, for one year each for the offence punishable under sections 338 and 427 IPC as also the judgment dated 02.03.2013 passed by learned Additional Sessions Judge, Barnala whereby the appeal filed by the petitioner has been dismissed.

(2.) The case was registered against Sukhdev Singh, the petitioner for the aforesaid offences at Police Station Tapa vide FIR No. 103 dated 29.07.2005. The FIR contained the following allegations.

(3.) On 25.05.2005 Charanjit Singh, the complainant alongwith his father was returning home from Tajo Kenchian on his motorcycle bearing registration No.PB-19-A-4576. At about 5.00 PM when the complainant reached near the shop of Jeonwala, a matador bearing registration No.PB 13E-3184 belonging to Punjab State Electricity Board came in a rash and negligent manner. Horn was not blown from the said vehicle and it had struck against the motorcycle of the complainant, on account of which the complainant fell down on the road and suffered multiple injuries. The motorcycle was also damaged extensively . The complainant came to know later on that driver of the offending vehicle was Sukhdev Singh.