VED PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was convicted under Sections 337, 338 and 304A IPC for causing death of three persons and injuries to four persons vide judgment dated 22.12.1993 passed by Judicial Magistrate, Ist Class, Fatehabad. The appeal was also dismissed.

(2.) THE occurrence is stated to have taken place on 19.10.1989 at 4:00 a.m. Complainant Bhoop Singh along with Gharsi Ram, Ghisa Ram, Ram Singh, Banwari, Nopa Ram, Chhotu Ram, Bhal Singh, Kirpa Ram, Fakir Chand, Om Parkash, Diwan Chand, Lilu Ram, Gopal and Chhotu Ram was coming back to his village after attending the Sat Sang in a Peter Rehra (a cart fitted with a peter engine). When they reached near the village Bhuna, petitioner while driving a truck at a high speed in rash and negligent manner came from the opposite side and struck the same into the said Peter Rehra. Resultantly, Gharsi Ram and Ghisa Ram died at the spot whereas Pahlad Singh died in the hospital while four or five more persons sustained injuries. The case was registered on the next day of occurrence. Investigation was commenced which was altered into report under Section 173 Cr.P.C.

(3.) IN order to establish the charge against the petitioner, the prosecution examined 11 witnesses.