MILKHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MILKHA Singh -petitioner was convicted for an offence under Section 304 -A of the Indian Penal code (hereinafter referred to as 'IPC') vide judgment dated 21.7.1999 by Judicial Magistrate Ist Class, Bathinda. Vide order of even date passed by learned Judicial Magistrate Ist Class, Bathinda, petitioner was sentenced to undergo rigorous imprisonment for one year and fine of Rs. 500/ - for offence under Section 304 -A IPC. Aggrieved by the same, petitioner preferred an appeal and the same was dismissed by learned Additional Sessions Judge, Hisar vide judgment dated 19.12.2001. Hence, the present revision petition.

(2.) PROSECUTION story, in brief, as noticed by the learned Appellate Court in para 2 of its judgment, is as under:

(3.) LEARNED State Counsel on the other hand has submitted that the prosecution had been successful in proving its case. The petitioner had gone on the wrong side of the road and had struck against the scooter driven by the deceased.