LADDI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant revision has been filed by the petitioner to challenge the concurrent findings of his conviction under Section 304 -A and 279 of the Indian Penal Code (IPC). Learned trial Court awarded simple imprisonment to the petitioner for one year under Sections 304 -A IPC and six months under Section 279 IPC but no fine was imposed as part of the punishment. Both the sentences were to run concurrently. The appellate court also affirmed the sentence awarded by the trial court.

(2.) THE facts of the case briefly are;

(3.) THE complainant and Satpal arranged a vehicle and took the injured to the Civil Hospital, Dera Bassi, where the doctors declared the victim brought dead. From there Balbir Singh complainant, the uncle of deceased, proceeded to report the matter to police and his statement (Ex. PA) was recorded by HC Jagtar Singh at 08.15 a.m. on 22.08.2011 and formal FIR was registered. The police party reached the spot and prepared a rough site plan (Ex. PC). The tipper truck without documents was recovered from the spot and taken into possession vide memo Ex. PD.