SUDESH CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Sudesh Chand was convicted and sentenced by the Court of learned Sub Divisional Judicial Magistrate, Kharar under Sec. 304A Indian Penal Code to undergo rigorous imprisonment for one year and to pay a fine of Rs. 500.00, in default thereof, to further undergo rigorous imprisonment for three months. He was also convicted and sentenced to undergo rigorous imprisonment for six months under Sections 279/337 Indian Penal Code.

(2.) Aggrieved against the same, petitioner filed an appeal. The appeal was also dismissed by the Court of learned Additional Sessions Judge, Kharar.

(3.) In the present case occurrence has taken place on 1.1.1989 when a bus driven by the petitioner had hit Moped No. CHS-2044, due to which Rulda Singh had died.