SUKHCHAIN SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner has filed the present revision petition against the judgment dated 16.08.2017 passed by learned Additional Sessions Judge, Karnal whereby his appeal against the judgment of conviction dated 17.07.2014 and order of sentence dated 19.07.2014 passed by learned Judicial Magistrate 1st Class, Karnal was dismissed.

(2.) Briefly stated, FIR No.695 dated 28.08.2010 under Sections 279 and 304-A IPC was registered against the petitioner-accused at Police Station Civil Lines, Karnal on the allegations that on 27.08.2010 at about 8.00 P.M., complainant Bharat Bhushan @ Bharti along with his father had gone to Nirmal Kutia as usual to pay obeisance there on foot. After having paid the obeisance, at about around 09.30 P.M., when they reached near Maharana Partap Bhawan, a white coloured car being driven by its driver rashly, negligently, at a high speed and without blowing any born came from the rear side and hit his father. The car was driven at such a high speed that it dragged his father ahead along with it. The driver of the car at once fled away from the spot after leaving the car there when he saw his father's critical condition. The registration number of the car was HR-51N-0055 and it was a TATA Indica Vista car. One Vinod Kumar was already standing there, who witnessed the said accident. The complainant along with Vinod Kumar brought his father in Government Hospital, but he succumbed to the injuries on the way.

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