JAI PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Jai Pal son of Parma Nand, was nominated as accused in case FIR No. 109 dated 6.6.1992 registered at Police Station Pataudi, under Sections 279, 337, & 304-A IPC.

(2.) THE FIR was lodged on basis of statement Ex.PA made by Jagdish son of Parbhati, complainant, before Balbir Singh, Assistant Sub Inspector on 6.6.1992. It has been stated by Jagdish that he along with his niece Poonam came to bus stand of village Faijabad for taking a bus for Jamalpur at about 10.30 A.M. When they were standing with Rattan Singh of village Jaitpur, on kacha berm of the road, a bus of Haryana Roadways bearing registration No. HYN 2598 being driven by accused/petitioner Jaipal Singh came at very high speed from the side of Rewari, and hit his niece Poonam on kacha berm. Due to this, Poonam fell down and she died at the spot on account of injuries received on her head. He further stated that the driver of the said bus had stopped the bus at a distance of 50 yards from the place of accident. He further stated that the accident had taken place on account of rash and negligent driving of the petitioner.

(3.) TRIAL Court found prosecution version to be probable, natural and convincing.