NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present revision petition is against judgment of conviction dated 25.09.2017 and order of sentence dated 26.09.2017, passed by the learned Judicial Magistrate Ist Class, Rewari, whereby the petitioner was convicted for the commission of offence under Sections 279 and 304-A IPC and sentenced as under:- <FRM>JUDGEMENT_18_LAWS(P&H)4_2019_1.html</FRM>

(2.) Being aggrieved of passing of the judgment of conviction dated 25.09.2017 and order of sentence dated 26.09.2017, by the learned Judicial Magistrate Ist Class, Rewari and judgment dated 03.11.2018, passed by the learned Additional Sessions Judge, Rewari, petitioner preferred present revision petition before this Court.

(3.) Facts relevant for the purpose of decision of the revision petition that motor vehicular accident had taken place on 29.07.2013 during early hours. At that time, complainant-PW.6 Raj Kumar and his father, namely Prem Chand (since deceased) were going for morning walk at about 4.45 a.m. At about 5.15 a.m., when they reached near Railway Line, Rohtak, complainant and his father were going side by side. Meanwhile, one canter, which was being driven in a rash and negligent manner, hit against the father of complainant from back side. Resultantly, his father fell down on the road and sustained serious injuries on legs and head. The driver of the canter stopped on the spot for some time, but thereafter, fled away as a number of persons, who were passersby, started gathering there. The complainant had noted down the number of canter to be UP-12T-5905. Thereafter, father of the complainant was taken to Trauma Centre, Rewari, where he succumbed to his injuries because of motor vehicular accident. The matter was reported to the police and the investigation was carried out. After completion of the investigation, challan was presented in the Court.