RAJWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT Rajwinder Singh @ Rinku has preferred the instant appeal against the judgment of conviction and sentence dated 21.01.2010 vide which he was held responsible for deaths of Swarna Ram, Jaswant Singh, Raj Kumari, Gurnam Singh and Sadhu by his rash and negligent driving. He was convicted under Section 304 -A IPC and sentenced to undergo rigorous imprisonment for two years and pay a fine of Rs. 50,000/ -. In default of payment of fine, he was required to further undergo rigorous imprisonment for one year. Fine is stated to have been deposited by him.

(2.) THE facts leading to the institution of present appeal are being noticed first.

(3.) IN support of its case, prosecution produced as many as 26 witnesses (some witnesses were numbered wrongly).