SHABIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is directed against judgment dated 05.02.2010 and order dated 06.02.2010, rendered by learned Judicial Magistrate Ist Class, Ambala City, in Criminal Case No. 395/1 of 2009 dated 14.11.2000, as well as against judgment dated 25.03.2011, passed by learned Sessions Judge, Ambala, in Criminal Appeal No. 7 dated 18.02.2010.

(2.) Petitioner Shabir was charged with and tried for the offences punishable under Sections 279, 337, 304-A IPC. He was convicted and sentenced by the learned trial court as under :- <FRM>JUDGEMENT_105_LAWS(P&H)5_2019_1.html</FRM>

(3.) The brief facts, necessary for adjudication of this petition, are that on 11.03.2000, at about 9.30 PM, Ravi son of Paramjit Sharma was going towards Ambala Cantt from Jagadhari Gate in a three-wheeler. When the three-wheeler reached on the GT Road, near Jandli bridge, one four-wheeler bearing registration No. DL-1LB/8128 came from the side of Chandigarh, at a high speed and in a rash and negligent manner. It hit in the three-wheeler. One passenger died at the spot. He and remaining four passengers also received injuries in the accident. He came to know the name of the driver as Shabir son of Shahnoor, resident of Okhla, New Delhi. The driver ran away from the spot. The injured persons were taken to Civil Hospital, Ambala Cantt. The police visited the spot. The police recorded the statement of Ravi. FIR was registered. The injured were medico legally examined. Their MLRs were obtained. The petitioner was challaned.