HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition is directed against the judgment of conviction and order of sentence dated 23.01.2015 passed by learned Judicial Magistrate Ist Class, Fatehgarh Sahib vide which the petitioner was convicted and sentenced as under:-

(2.) Appeal filed by the present petitioner against the said judgment of conviction and order of sentence was dismissed by learned first appellate Court vide judgment dated 08.02.2018

(3.) Facts relevant for the purpose of decision of the present revision petition; that on 29.03.2009, the police received information regarding admission of Rupinder Kaur, Rajwinder Kaur and Dilraj Singh in Amar Hospital, Patiala, who sustained injuries in a roadside accident and that one Dalbir Singh had died. The police reached the hospital where injured were declared unfit to make statement. Statement of complainant Gurbhej Singh, who eye-witnessed the accident, was recorded and on the basis of his statement F.I.R. No.29 dated 29.03.2009 was registered under Sections 279, 337, 338, 427, 304-A IPC, on the ground that at about 7:30 a.m., the petitioner/accused, while driving the offending bus bearing registration No.PB-11Z-9925, in a rash and negligent manner caused the accident with car bearing registration No.PB-21C-0552 near Village Mallaheri, Police Station Mulepur, Sirhind, District Fatehgarh Sahib.