NAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner calls in question his conviction and sentence under Sections 304-A, 338, 337 and 279 IPC. Operative part of the order of the trial court with regard to sentence is as under :-

(2.) CASE of the prosecution is that on 15.2.1983, Suresh Kumar, deceased accompanied by his brother Parkash Chand, PW-5 was on his way to Bazar for purchasing goods and at three-wheeler station, Latish Kumar, Advocate, PW-6 met them. He was hit by Truck No. HRT-477 driven by the accused rashly and negligently which was coming from the opposite side. Suresh Kumar fell down, he was carried to the Hospital where he succumbed to his injuries. The said truck hit two rehries and also two other persons. The accused-petitioner ran away from the spot. Statement of Parkash Chand, PW-5 was recorded by Umed Singh, ASI which led to recording of FIR. After completing investigation, the accused was challaned.

(3.) THE accused alleged false implication and stated that he was owner of the truck and he had parked the same in the Union and some one else committed theft of the truck and caused the accident and he was implicated only on account of his being owner.