RAGHBIR SINGH ALIAS BHIRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed by Raghbir Singh alias Bhira son of Fauja Singh. He was nominated as accused in case FIR No. 35 dated 26.2.1987 registered at Police City Thanesar under Sections 279 & 304-A IPC.

(2.) It is stated in the FIR that on 26.2.1987 at about 3.00 P.M. Durga Dutt along with his nephew Gopal Krishan and Raj Kumar was going to temple to pay obeisance on account of Shivratri festival. Whey they reached near Gol- Bank Chowk, Kurukshetra, they saw Janardhan son of Om Parkash going on bicycle towards Railway Station. It is stated that truck No. HRL-325 hit Janardhan. It has been further stated that truck was driven by the petitioner, rashly and negligently. Petitioner was tried by the Court of learned Chief Judicial Magistrate, Kurukshetra.

(3.) Relying upon the testimony of PW.1 Durga Dutt, PW.2 Gopal Krishan and PW.3 Raj Kumar, the Court came to conclusion that petitioner is guilty of offence.