AMRINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed the present revision petition challenging judgment dated 09.09.2014 passed by learned Additional Sessions Judge, SAS Nagar, Mohali, whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 25.05.2013 passed by the Court of Judicial Magistrate Ist Class, SAS, Nagar, Mohali in case FIR No. 14, dated 08.01.2008 under Sections 279 and 304-A IPC, registered at Police Station Mohali, was dismissed.

(2.) The trial Court vide judgment and order dated 25.05.2013 had convicted and sentenced the petitioner under Sections 279 and 304- A IPC as under:- <FRM>JUDGEMENT_724_LAWS(P&H)9_2015_1.html</FRM>

(3.) As per version of the FIR, on 08.01.2008 at about 07:30 P.M., the complainant HC-Narinder Kumar along with CT Dharampal were on duty at Phase-1 and Phase-6, Mohali. When they were standing at Verka Chowk, a three wheeler bearing No. PB-65-E-2290 came from the Chandigarh side. It was being driven in a rash and negligent manner. The said three wheeler turned turtle on the footpath and one passenger, namely, Nikhil Dass, who was riding in the same three wheeler came underneath the said three wheeler and he received injuries. Thereafter, another three wheeler was arranged, so as to get the injured Nikhil Dass admitted in Civil Hospital, Phase-6, Mohali, where the doctor declared him brought dead.