GURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CONVICT Gurmukh Singh has filed this revision petition assailing his conviction and sentence recorded by both the courts below.

(2.) ACCORDING to the prosecution version, the petitioner, while driving mini bus rashly and negligently, hit the bus into motorcycle from behind resulting in death of motorcyclist. The petitioner stands convicted under Section 304-A of the Indian Penal Code (in short ­ IPC) and has been sentenced to imprisonment for one year and to pay fine of Rs.1,000/-.

(3.) BOTH the courts below have analysed the evidence and have come to concurrent finding of guilt of the petitioner. The said finding is not suffering from any perversity, illegality or jurisdictional error nor it is based on misreading or misappreciation of evidence so as to call for interference in exercise of limited revisional jurisdiction. Conviction of the petitioner is well founded and is accordingly upheld.