HEM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 15.05.2014 passed by the Additional Sessions Judge, Panchkula, dismissing the appeal filed by the petitioner who has been sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.2000/- for commission of offence punishable under sections 279/338 IPC. In default of payment of fine, he was to undergo rigorous imprisonment for one month and twenty days. Fine had been paid and this fact is recorded in the judgment of the trial Court.

(2.) The petitioner had faced trial in FIR No.216 dated 13.11.2011 under Sections 279, 338 & 427 IPC, registered at Police Station Pinjore, on the complaint made by Om Parkash son of Mehar Singh on the allegations that on 12.11.2011, the accused drove vehicle tipper truck bearing registration No.HR-68-0872 in a rash and negligent manner and caused grievous injuries to the complainant by hitting the truck on the rear of the motorcycle of complainant. The petitioner was arrested. After completion of investigation, challan was filed against the petitioner.

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