TASLIM AHMAD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Revision Petition is filed against the conviction and sentence imposed by the Courts below for an offence under Section 304-A, Indian Penal Code.

(2.) ACCORDING to the case of prosecution, the accused-petitioner was driving a truck bearing No. URF-9762 in a very rash and negligent manner which dashed against the cycle. In the said accident, Parsan Singh who was paddling the cycle, died at the spot while Santokh Singh who was sitting on the cycle escaped by jumping from the cycle, on seeing the truck coming at a high speed. The accident was witnessed by Jasbir Singh. On the statement of Santokh Singh, a criminal case under Section 304-A, Indian Penal Code, was registered by the Police and after investigation, challan was filed and a charge was framed against the accused in the Court of Judicial Magistrate First Class, Kapurthala.

(3.) AGGRIEVED by the said conviction and sentence imposed by the learned Magistrate, the accused-petitioner preferred an appeal to the Sessions Judge, Kapurthala, being Criminal Appeal No. 110 of 1993. The learned Sessions Judge, after consideration of the evidence on record confirmed the conviction and sentence imposed on the accused by the learned Magistrate.