LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision-petition is directed against the conviction and sentence imposed upon the petitioner by the courts below.

(2.) THE petitioner was convicted and sentenced under sections 304-A and 337 of the Indian Penal Code, alleging that the accused-petitioner drove the vehicle bearing No. PBA-1217 in a rash negligent manner on 25.7.1983 at about 7.30 a.m. and dashed against a car bearing No. MU-8201. In the accident the driver of the car died and other inmates of the car sustained injuries. On the basis of the material placed on the record, the learned Judicial Magistrate 1st Class, Nawanshahr, convicted the accused-petitioner for the offences under Sections 304-A and 337 of the Indian Penal Code and sentenced the petitioner to undergo rigorous imprisonment for a period of 18 months and to pay a fine of Rs. 1000/-. Aggrieved by the same, the petitioner preferred Criminal Appeal No. 16 of 1986 in the court of Addl. Sessions Judge, Jalandhar. The latter vide its judgment dated 6.2.1987, dismissed the appeal confirming the conviction and sentence imposed by the learned Magistrate. Aggrieved by the same, the petitioner preferred the above revision-petition.