SUKHMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner Sukhminder Singh was convicted under section 304 -A, Indian Penal Code, by the trial Magistrate and he was sentenced to undergo 1 -1/2 year's rigorous imprisonment and to pay a fine of Rs. 2,000/ -. The appeal of the petitioner fild against this judgment was dismissed by the Additional Sessions Judge Faridkot, on August 2, 1984. Against the judgment of the appellate Court the present revision has been filed by Sukhminder Singh.

(2.) THE prosecution story is that on May 27, 1981, at about 7.00 p.m. the petitioner was driving Bus No. PUK 2999 belonging to the Sewak Bus Transport Company of which he is the Traffic Manager and due to his rash and negligent driving two persons namely Mukhtiar Singh and Amarjit Singh were knocked down who succumbed to the injuries.

(3.) AT the motion hearing no infirmity was found in the order of conviction recorded against the petitioner. The revision was admitted only to be heard on the point of sentence.