ANGREJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present criminal revision against the judgment dated 18.04.2014 passed by learned Sessions Judge, Kaithal whereby his appeal against the judgment of conviction dated 18.03.2013 and order of sentence dated 19.03.2013 passed by learned Chief Judicial Magistrate, Kaithal, was dismissed.

(2.) Briefly stated, FIR No.118 dated 20.11.2007 under Sections 279, 337, 338 and 304-A IPC was registered against the petitioner-accused at Police Station Dhand, District Kaithal on the basis of statement made by injured-complainant Naresh Kumar. As per the FIR, on 19.11.2007, complainant Naresh Kumar along with Rajender had gone to grain market, Dhand to meet his friend Parveen on his motorcycle make Splendor Plus. Thereafter, complainant Naresh Kumar, Rajender and Parveen Kumar left for village Kaul. The motorcycle was being driven by Rajender, whereas the complainant and Parveen Kumar were sitting as pillion riders. At about 08.15 P.M., when they reached near village Chandlana, a canter bearing registration No.HR-38-BG-4590 being driven at a high speed and in rash and negligent manner came from the front side and collided with their motorcycle from the left side. As a result thereof, Rajender and Parveen Kumar sustained a number of injuries on their person, whereas complainant Naresh Kumar suffered some minor injuries. On asking, the driver of canter disclosed his name as Angrej son of Jagat Ram, resident of Jyotisar, District Kurukshetra. In the meantime, police reached there and shifted them to the hospital. However, injured Rajender succumbed to his injuries, whereas injured Parveen Kumar was referred to PGIMER, Chandigarh for treatment.

(3.) Investigation was conducted by the police. The petitioner was arrested and produced in the Court. Statements of witnesses were recorded and after completion of investigation, Challan was filed in the Court.