KANWAR RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has arisen out of the judgment dated 16.08.2010 passed by the Additional Sessions Judge, Kapurthala, vide which the appeal filed by the petitioner, challenging the judgment of conviction and order of sentence dated 25.02.2003, passed by the Judicial Magistrate Ist Class, Phagwara, in case FIR No.120 dated 18.12.1995 under Sections 279, 337, 338, 304-A of the Indian Penal Code (for short 'IPC'), registered at Police Station City Phagwara, was dismissed.

(2.) As per the prosecution, present case was registered on the statement of Paramjit Kumar that on 18.12.1995, he was going on Scooter from his village to Phagwara and Roop Lal was sitting on the pillion seat. They saw two ladies namely, Satya Devi and Harnam Kaur @ Namo, riding on rickshaw were ahead of them. At about 10:25 a.m., one maruti car bearing registration No. PB-02-C-5400 came from Jalandhar side being driven by a Sikh gentleman in a rash and negligent manner hit the rickshaw from behind. Resultantly, the rickshaw turned turtle and the ladies had received serious injuries. After hitting the rickshaw, the Driver of the Maruti car lost his control and hit the tea shop of one Nirmal and some persons sitting on the benches had also received injuries. The Driver of the car disclosed his name as Kanwar Ranjit Singh (petitioner).

(3.) Both the ladies were taken to the Civil Hospital and in the meantime the Driver of the Maruti car (petitioner) managed to escape from the spot. The Civil Hospital authorities referred two injured ladies namely, Harnam Kaur and Satya Devi to D.H.C. Ludhiana, where they both succumbed to their injuries. Other injured Ashok Kumar also succumbed to his injuries. Accordingly, the FIR was registered.