KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner-convict Kulwant Singhu has preferred this revision petition against the order of the trial Court dated July 7, 1995 by which he has been convicted and sentenced for an offence under Sections 304-A and 337 of the Indian Penal Code and the order of Sessions Judge, Hoshiarpur, dated 15-5-1996, who has confirmed the order of conviction and sentence recorded by the trial Court. The petitioner has confined his prayer with regard to quantum of sentence only.

(2.) BRIEFLY stated the complainant Sant Parkash Singh and the deceased Sohan Singh were coming from village Nasrala to Hoshiarpur on Scooter No. CHL 6518 driven by the deceased. When they reached near bus stop Singriwala, the petitioner-convict struck his truck against the scooter while overtaking a bus and killed deceased Sohan Singh who sustained injuries on his head and mouth, which resulted into his death.

(3.) THE petitioner-convict has been sentenced for an offence under Section 304-A of the Indian Penal Code to undergo rigorous imprisonment of 1 1/2 years and to pay a fine of Rs. 500/-, in default of payment of fine further directed to undergo rigorous imprisonment of one month. He was also sentenced to undergo rigorous imprisonment of three months for an offence under Section 337 of the Indian Penal Code. Both the sentences were ordered to run concurrently.