(1.) Petitioner - Ram Pal has filed the present revision petition against judgment dated 2.3.2015 passed by learned Sessions Judge, Patiala, whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 28.1.2014 passed by Sub Divisional Judicial Magistrate, Samana has been dismissed.
(2.) Learned Magistrate has convicted and sentenced the petitioner as under:- <FRM>JUDGEMENT_478_LAWS(P&H)5_2016_1.html</FRM>
(3.) Briefly stated, case of the prosecution is that complainant - Sukhwinder Singh got his statement recorded to the effect that on 6.4.2011, he had gone to Khanauri in connection with some domestic work and after finishing the work, when he was returning and reached outer bus stand of Village Shutrana, he met his cousin Balbir Singh, who was on his motorcycle bearing registration No.PB-72-4740. After talking to each other, both of them proceeded towards their village on their respective motorcycles at about 7-30 P.M. Balbir Singh who was on his Platina motorcycle was little ahead to the complainant. When they had just covered a distance of 2-21/2 kms towards Patran side and reached near Manesha Petrol Pump Patran, then one Canter bearing No.HR-01-GA-653 which was being driven rashly and negligently, came at a very fast speed and struck against the motorcycle of Balbir Singh, as a result of which, the Canter dragged the motorcycle of Balbir Singh to some distance. When the complainant raised an alarm, the driver of the Canter stopped the vehicle and fled away from the spot, leaving the Canter at the spot. Many people gathered. They took the injured Balbir Singh to Civil Hospital, Patran, where the doctor referred him to Civil Hospital, Samana. However, when they were going to Samana, the injured Balbir Singh succumbed to his injuries.