RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition against the judgment of conviction and order of sentence dated 14.09.2018, passed by the learned Judicial Magistrate Ist Class, Dhuri in case FIR No. 141 dated 09.10.2015, registered under Sections 304-A & 279 IPC at Police Station Dhuri, whereby petitioner was held guilty and convicted for the commission of offence under Sections 304-A & 279 IPC and sentenced as under:- <FRM>JUDGEMENT_113_LAWS(P&H)5_2019_1.html</FRM>

(2.) Petitioner preferred an appeal against the above said judgment of conviction and order of sentence. The learned lower Appellate Court, vide judgment dated 05.03.2019, affirmed the judgment of conviction and order of sentence, passed by the learned trial Judge and dismissed the appeal. As such, present revision petition.

(3.) Facts relevant for the purpose of decision of present revision petition that complainant-eye witness Mattu Ram had reported to the police that on 09.10.2015, his younger son Pushpinder Kumar had gone to market on his motorcycle bearing registration No. PB-13-AA-6686 for purchasing some household articles. He was being followed by the complainant on his auto-rickshaw. The son of complainant was going ahead of him on his motorcycle. At about 7.15 am, when his son reached near the shop of Anand Digital X-ray, a bus bearing registration No. PB-13-AF-1423 was coming from Sangrur byepass, which was being driven at a very high speed and in a rash & negligent manner and hit against the motorcycle of Pushpinder Kumar (since deceased) and resultantly, he fell down and sustained injuries. The motorcycle was completely damaged. The driver of offending bus fled away from the spot after causing accident. But as per complainant, he could identify the driver of the offending bus if he is produced before him. As per complainant, he had taken his son to the Civil Hospital, Dhuri and thereafter, he was referred to Rajindra Hospital, Patiala, where he succumbed to his injuries. On this information, FIR was registered, investigation proceedings were initiated, the accused, namely Ranjit Singh was arrested on 29.10.2015 and his statement under Section 161 Cr.P.C. was recorded. After completion of investigation, challan was presented in the Court.