LAWS(P&H)-2015-10-387

JAI KISHAN Vs. STATE OF PUNJAB

Decided On October 08, 2015
JAI KISHAN Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Present revision petition is against the judgment of conviction and order of sentence dated 5.3.2014 passed by Chief Judicial Magistrate, Rupnagar, whereby the revisionist was convicted and sentenced as under:-

(2.) The appeal filed by the revisionist was dismissed by learned Sessions Judge, Rupnagar vide judgment dated 3.8.2015.

(3.) Relevant facts of the case, On 2.7.2006, Daler Singh son of Bansi Lal reported to the police that on 1.7.2006 at about 7.00 PM, he alongwith his relative namely Madan Singh boarded Haryana Roadways, Faridabad bus from Ballabgarh, Faridabad bearing registration No. HR- 38L-7817 for their home. He informed that the driver of the bus was driving it at a high speed in rash and negligent manner. He and other passengers travelling the bus asked the driver to drive the bus at a slow speed, but he did not listen to them and rather rebuked them to sit quietly. At about 4.40 AM, the driver of the bus struck the bus in the truck-trailer from its back side while driving the bus in a rash and negligent manner. Resultantly, his relative, Madan Singh, was travelling with him in the said bus, was trapped in the bus baddly and the informant with the help of co-passengers and other travelers got him released with difficulty. His left leg upto knee was amputated. The complainant himself received injuries on his left leg and chest. Similarly, other passengers who were travelling in the said bus also sustained injuries. The driver of the bus was apprehended and tried.