JAGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this revision petition, the petitioner, Jagraj Singh, has challenged the judgment of the learned Judicial Magistrate Ist Class, Rajpura, dated 02.12.2016, as also the judgment of the learned appellate Court, i.e. the Additional Sessions Judge, Patiala, dated 24.08.2017. The learned trial Court had convicted the petitioner holding him guilty of the commission of offences punishable under Sections 279/304-A IPC, sentencing him to rigorous imprisonment for a period of 2 years in respect of the offence punishable under Section 304-A IPC and rigorous imprisonment of 6 months in respect of the offence punishable under Section 279 IPC, with both sentences ordered to run concurrently.

(2.) The facts giving rise to the criminal proceedings are that on 17.10.2014 a wireless message was received by the police of Police Station Kheri Gandian, District Patiala, that one Fakir Chand had unfortunately died in a road side accident, with his body lying in the A.P. Jain Hospital, Rajpura, District Patiala.

(3.) When his father crossed village Gajipur at about 7:30 pm and had reached opposite a cold-store, a bus belonging to the Pepsu Road Transport Corporation, bearing registration no.PB-03R-9960, came from the side of Rajpura, driven by its driver in a rash and negligent manner, which struck against the vehicle driven by his father, due to which his father received grievous injuries and died on the spot, with the vehicle also badly damaged.