RAM KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate dated 24.10.2019 by way of affidavit of Harpreet Singh, PPS, Deputy Superintendent, District Jail, Sangraur, has been filed in the Court today. The same is taken on record.

(2.) Challenge in the present petition is to the judgment dated 06.09.2011 passed by the learned Additional Sessions Judge, Sangrur, whereby while dismissing the appeal filed by the petitioner, the judgment of conviction and order of sentence dated 25.11.2008 passed by the learned Sub Divisional Judicial Magistrate, Malerkotla, has been upheld.

(3.) The petitioner was tried for committing the offences under Sections 279 and 304-A IPC. As per the prosecution, on 24.05.2002, Mohammad Rehan (son of the complainant) was hit by a scooter bearing registration No. PB-28-4917, being driven at a high speed by a Hindu gentleman. Later on, the complainant came to know that name of the driver was Ram Kumar (present petitioner). As a result of the aforesaid, son of the complainant sustained head injuries. The scooterist alongwith his scooter fell down and also sustained head injuries. Mohammad Rehan and the scooterist were removed to the Civil Hospital, Malerkotla, for treatment. But due to the seriousness of the injuries received by Mohammad Rehan, he was initially referred to Rajindera Hospital, Patiala, and subsequently to Arora Neuro Centre, Ludhiana, for treatment where he succumbed to the injuries.