KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant revision to challenge the concurrent findings of conviction recorded by the Courts below for offences under Sections 304-A and 279 of the Indian Penal Code (IPC). Learned trial Court awarded the sentence to the petitioner to undergo rigorous imprisonment for two years and to pay fine of Rs. 2000/-, in default to further undergo imprisonment for one month under Section 304-A IPC and rigorous imprisonment for three months under Section 279 IPC. Both the sentences were to run concurrently. Learned Appellate Court has also affirmed the sentence awarded by learned trial Court.

(2.) As per custody certificate dated 01.08.2015, the petitioner has already undergone 5 months and 12 days of actual imprisonment and with remissions it is six months and 6 days so far.

(3.) FIR was registered on the statement of PW-4 Sukhchain Singh brother of the deceased. Facts of the case, briefly stated, are that Jaimal Singh (deceased) and his brother Sukhchain Singh had come to Makhu. They boarded bus no. PB- 30-E-9178 of New Deep Motors transport for attending Baisakhi festival at Gurudwara Nanaksar, Harike. They had asked the conductor to drop them near the Gurudwara. The conductor gave whistle and the driver slowed down the vehicle. The complainant alighted from back door of the bus while his brother was alighting from the front door but the petitioner suddenly speeded up the vehicle as a result of which Sukhchain Singh fell on the road and lower half portion of his body was crushed under rear tyre of bus. The petitioner fled from the spot. The victim was being taken to Amandeep Hospital but succumbed to injuries in the way.