LAWS(P&H)-2019-12-268

SACHIN Vs. STATE OF HARYANA

Decided On December 06, 2019
SACHIN Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner has preferred this petition being aggrieved of the judgment dated 2.11.2019, passed by Sessions Judge, Rohtak, vide which the appeal filed by him, challenging the judgment of conviction dated 14.2.2019 and order of sentence dated 18.2.2019, passed by Additional Chief Judicial Magistrate, Rohtak in case FIR No. 363 dated 11.12.2013 under Sections 279 , 337 , 338 , 427 IPC and Section 185 of Motor Vehicles Act, registered at Police Station Kalanaur, was dismissed.

(2.) The brief facts of the present case are that on 11.12.2013, complainant Bhup Singh made a complaint stating that he along with his brother Rakesh Singh was going on a motorcycle bearing registration No. HR-12B-2247 being driven by him whereas Rakesh Singh was the pillion rider. When they reached near the showroom of Bajaj motorcycle, one Duster vehicle bearing registration No. HR-26CB-4279, being driven in a rash and negligent manner, came from the back side and hit the motorcycle. As a result of this, the complainant fell down on the kacha portion of the road whereas his brother was entangled in the left tyre of the Duster vehicle. The said vehicle had dragged his brother to a distance and thereafter, the said vehicle was stopped. The complainant and one passerby namely Ishwar rescued Rakesh Kumar and got him admitted in PGIMS, Rohtak. On the basis of the complainant made by Bhup Singh, the FIR in question was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the petitioner.