RAMPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 09.07.2002, rendered by the Court of Additional Sessions Judge, Bathinda, vide which it dismissed the appeal against the Judgment of conviction dated 31.01.2001 rendered by the Court of Sub Divisional Judicial Magistrate, Talwandi Sabo, convicting the accused for the offence, punishable under Sections 279, 304 -A and 427 of the Indian Penal Code and awarding sentence to him for various terms of imprisonment.

(2.) THE facts, in brief, are that on 14.03.2000, Amarjit Singh, complainant and Karam Singh were going on Talwandi Sabo road, on separate bicycles, and when they were at a distance of 1 -1/2 kms. from village Jajjal, at about 6.15 PM, one Maruti car bearing registration No. P13 03F -8900, came at a very high speed, being driven in a zig -zag manner. The said car hit against the cycle of Karam Singh, as a result whereof, he fell down and received a number of injuries. The cycle was got broken. The driver of the said car stopped the same, at some distance. The name of the driver was Rampal Singh resident of Malkana. On seeing the condition of Karam Singh, the accused fled from the spot. In the meanwhile, one jeep came from Talwandi Sabo side. The complainant sent Karam Singh to Civil Hospital, Raman, in that Jeep. He came to the village to inform the family members of Karam Singh, regarding the accident and collect money for his treatment. When Amarjit Singh, complainant, returned, he found that Karam Singh had been sent to Civil Hospital, Bathinda. However, Karam Singh succumbed to the injuries, on the way. He was brought back to Civil Hospital, Raman. It was stated that the accident took place, on account of the rash and negligent driving of the car by Rampal, accused.

(3.) ON his appearance, in the Court, the accused was supplied the copies of documents, relied upon by the prosecution. Charge under Sections 279, 427 and 304 -A IPC, was framed against the accused, to which he pleaded not guilty, and claimed judicial trial.