SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is directed against judgment dated 24.05.2006 passed by the learned Sessions Judge, Rewari, vide which the conviction of the petitioner under Section 279 and 304-A of the Indian Penal Code ('IPC'-for short) as recorded by learned Chief Judicial Magistrate, Rewari has been upheld.

(2.) The petitioner was booked for the aforesaid offences on the basis of allegations levelled by complainant Kishan Kumar (PW-4) to the effect that on 05.11.1997, the petitioner, while driving a vehicle (Tata 407) bearing registration No.HR-38-3720 rashly and negligently and at a high speed hit Arun Kumar (deceased) aged about 6 years who was on his way to school at about 9.00 AM and was going on left side of the road. The injured child succumbed to the injuries on his way to hospital. The unknown driver of the vehicle fled away from the spot.

(3.) The matter was investigated by the police. The accused was arrested on 12.11.1997. The accused was sent up for trial where charges in respect of offences punishable under Sections 279 and 304-A IPC were framed on 29.9.1998.