BRIJ LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 06.03.2014 passed by the Additional Sessions Judge, Ferozepur, dismissing the appeal filed by the petitioner who has been sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.5000/- for commission of offence punishable under Section 304-A IPC. In default of payment of fine, he was to undergo rigorous imprisonment for two month.

(2.) The petitioner had faced trial in FIR No.115 dated 15.05.2004, registered at Police Station Sadar, Ferozepur, on the complaint made by Smt.Balwinder Kaur on the allegations that on 15.5.2004, he drove vehicle bus bearing registration No.RJ-13P-2396 in a rash and negligent manner and caused death of Sewa Singh by hitting the bus in parked trolleys which were loaded with wooden pieces. The petitioner was arrested. After completion of investigation, the challan was filed against the petitioner.

(3.) The petitioner was convicted and sentenced to the imprisonment mentioned here-in-before.