HANUMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER was nominated as accused in case FIR No. 100 dated 16.06.1992 registered at Police Station Adampur under Sections 279, 337, 304-A IPC.

(2.) PETITIONER was convicted and sentenced by the Court of Judicial Magistrate (1st Class), Hisar under Section 279 IPC to undergo rigorous imprisonment for three months and to pay fine of Rs. 200/-, under Section 337 IPC to undergo rigorous imprisonment for three months and to pay fine of Rs. 200/-, and further under Section 304-A IPC to undergo rigorous imprisonment for one year and to pay fine of Rs. 500/-.

(3.) FIR in the present case was lodged by Bhani Ram. He had stated that on 16th June, 1992, at 4.00 p.m. he along with his brother was travelling in a jeep, which was being driven by Hanuman Singh petitioner. He has hired the jeep. Complainant, his brother Dana Ram and one boy, whose name was Jagpal, were going to village Daroli. When they reached near the bus stand, one head constable and a constable, namely Hoshiar Singh and Phool Kumar also boarded the jeep. When they reached near the Ice Factory, as the jeep was being driven rashly, at a high speed, therefore, when the turn was taken, the jeep turned turtle and stopped in front of the factory gate on the footpath. Due to this, Dana Ram, constable Phool Kumar and Jagpal suffered injuries. Complainant Bhani Ram and head constable Hoshiar Singh arranged one cart and brought the injured to Government Hospital, Adampur. Dana Ram was admitted in the hospital and constable Phool Kumar was referred to Civil Hospital, Hisar. The driver of the jeep fled away from the spot. Jagpal was declared brought dead to the hospital.