SANJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the revision against the judgment dated 22.03.2017 passed by learned Addl. Sessions Judge, Patiala, affirming that of learned Judicial Magistrate 1st Class, Rajpura dated 18.10.2016, vide which the petitioner was convicted for the commission of offence punishable under Section 304-A IPC and sentenced to undergo rigorous imprisonment for one year.

(2.) Heard.

(3.) As per complaint of Darshan Singh, on 20.05.2012, Chajju Singh was driving a tractor bearing registration No.PB-44-1749 with which a trolley loaded with chaff was attached. Balbir Singh and Naib Singh were sitting on the mudguard. They were going from village Badshahpur to Rajpura to sell the chaff. It was about 5.45 a.m., when they reached near village Dhindsa, a truck bearing registration No.HR-58A-1043 came from opposite direction at a high speed in rash and negligent manner and also in zig-zag manner and struck head on against the tractor trolley. As a result of which, Darshan Singh was thrown out of the tractor trolley. As a result of the accident, the tractor broke into two pieces and was completely damaged. The occupants, namely Chajju Singh, Balbir Singh and Naib Singh were got seriously injured. The truck driver after leaving the truck behind fled away from the spot. Later on, it also comes out that Chajju Singh and Balbir Singh succumbed to injuries in the hospital.