LAWS(P&H)-2018-8-14

JASBIR SINGH Vs. STATE OF PUNJAB

Decided On August 06, 2018
JASBIR SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) This is revision against the judgment dated 30.10.2017 passed by learned Additional Sessions Judge, Hoshiarpur, whereby the appeal filed by the petitioner against the judgment/order dated 03.03.2016 passed by Chief Judicial Magistrate, Hoshiarpur, convicting and sentencing him for offences punishable under Sections 279, 338 and 304-A of Indian Penal Code (for short-IPC), was dismissed.

(2.) As per case of the prosecution, Navdeep Singh @ Navi along with his friends Navjot Singh and Harsumiran Singh was going to bus stand on his motorcycle bearing registration No.PB-21B-7689. At about 10.15 p.m., they reached near Police Station Sadar Hoshiarpur and on seeing the green signal, tried to cross the Chowk. In the meanwhile, a Tavera vehicle of gray colour bearing registration No.PB-06H-0690, came from Chandigarh side. It was being driven in a rash and negligent manner and at a high speed. The driver of Tavera vehicle despite red light signal tried to cross the chowk and hit the motorcycle of complainant, resulting in serious injuries to Navdeep Singh, Navjot Singh and Harsumiran Singh, who fell on the ground. The driver of Tavera stopped his vehicle and tried to pick the complainant/injured and in the process, his driving licence fell at the spot from which the complainant came to know his name as Jasbir Singh son of Bua Singh. Navjot Singh succumbed to his injuries at the spot. In the meanwhile, a PCR of Punjab Police came at the spot. People also gathered there on which Jasbir Singh fled away from the spot. Initially, both injured was taken to Civil Hospital. Later Harsumiran Singh was got admitted in a Hospital at Mukerian and Navdeep to Bagha Hospital, Hoshiarpur This accident took place due to rash and negligent driving of Tavera vehicle by its driver Jasbir Singh.

(3.) Petitioner Jasbir Singh was arrested on 20.04.2009. The offending vehicle in damaged condition, was taken into possession and after completion of investigation, challan was presented before the Court.