DHARAMPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Dharampal Singh was convicted under Sections 304-A, 279, 337, 338 and 427 I.P.C. and was sentenced to undergo R.I. for 2 years with a fine of Rs. 1,000/- in default; R.I for two months, 6 months on two counts, one year and two months respectively on 9.6.1987. He preferred Criminal Appeal No. 27 of 1987 against his aforementioned conviction and sentence before the Additional Sessions Judge, Hoshiarpur which was dismissed on 5.9.1987. Hence this revision.

(2.) THE prosecution case was that on 28.9.1985 the petitioner was driving Punjab Roadways Bus bearing registration No. PBA 6709 of Amritsar Depot in a rash and negligent manner. At about 3.30 p.m. he dashed his bus against the Maruti Van bearing registration No. DID 1398. This Maruti Van was being driven by Kanshi Ram. Ravinder Nath, Ms. Meera, Mrs. Sujata, Ms. Gauri Nath and Rahul were travelling in this Van. Due to this accident driver Kanshi Ram, Ravinder Nath and Ms. Meera died on the spot. The other 3 persons received severe injuries. They were removed to the Hospital by the petitioner and his conductor. The Van was badly smashed.

(3.) THE appellate Court confirming the findings of the trial Court held that this accident occurred because of the rash and negligent driving of the petitioner. Thus confirming, the conviction and sentence, the appeal was dismissed.