KARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed impugning the judgment dtd. 1/11/2010 passed by Additional Sessions Judge, Nuh whereby the appeal filed against the judgment of conviction and order of sentence dated 22/26/8/2009 passed by Judicial Magistrate Ist Class, Nuh has been dismissed.

(2.) The FIR in the present case came to be registered on 24/6/2002. The judgment of conviction was passed on 22/26/8/2009 by the Judicial Magistrate Ist Class, Nuh. The Appeal filed against the order of conviction was dismissed on 1/11/2010 by the Additional Sessions Judge, Nuh. The instant revision petition was filed on 18/11/2010 and has come up for final hearing now i.e. after a period of 22 years from the date of registration of the FIR.

(3.) The brief facts of the case are that one Tata 407 bearing registration number RJ-02G-4598 being driven by the accused-Karan Singh at high speed in a rash and negligent manner struck a boy named Aarif (deceased) son of Rashmuddin and his mother Samina due to which Aarif died at the spot. On conclusion of the investigation, the report under Sec. 173(2) Cr.PC was submitted and on culmination of the trial the accused came to be convicted and sentenced by the court of Judicial Magistrate Ist Class, Nuh vide judgment and order of sentence dated 22/26/8/2009 as under:-