KARAMJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Karamjit Singh son of Shri Joginder Singh, resident of House No.17, village Sarangpur, U.T., Chandigarh has filed the present revision petition challenging judgment dated 1.2.2006 passed by learned Additional Sessions Judge, Chandigarh, whereby his appeal against the judgment of conviction and order of sentence dated 8.2.2005 passed by learned Judicial Magistrate 1st Class, Chandigarh, was dismissed.

(2.) Learned Magistrate vide judgment dated 8.2.2005 had convicted the petitioner for offence punishable under Sections 279 and 304-A IPC and vide separate order of that date sentence him as under:

(3.) However, both the sentences were ordered to run concurrently. During the pendency of the present petition, the petitioner has moved an application bearing CRM No.33070 of 2015 for impleading the legal heirs of deceased Roop Singh. Further, a joint affidavit of Sita Devi wife of late Roop Singh, Mahinder Singh, Harvinder Singh, Balwinder Singh and Ravinder Singh, all four sons of late Roop Singh and Santosh Kumari wife of Teja Singh and daughter of late Roop Singh has also been filed. As per the said affidavit, the petitioner has two minor daughters, wife and old mother, who is suffering from various ailments. All the legal heirs of late Roop Singh are living jointly except Santosh Kumari, who is residing in her matrimonial home. The legal heirs of deceased Roop Singh have decided to forgive the petitioner for causing the accident which took place on 28.9.2001.