GURPREET SINGH ALIAS RINKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition is directed against the judgment of conviction and order of sentence dated 16.02.2016 passed by learned Judicial Magistrate Ist Class, Malerkotla vide which the petitioner was convicted and sentenced as under:-

(2.) The appeal preferred by the present petitioner against the said judgment of conviction and order of sentence was dismissed by learned Sessions Judge, Sangrur vide judgment dated 30.05.2018.

(3.) Facts relevant for the purpose of decision of the present revision petition; that a motor vehicular accident took place on 28.8.2010, involving truck bearing No. PB-12M-9790 and Car bearing No. PB-13T0100. The said truck was being driven by present petitioner. As a result of this accident, Mohd. Dilber had sustained injuries and died on the spot and the car was damaged. The driver of the truck was identified by complainant, Sahib Din and one Shoqat Ali. However, thereafter, the petitioner had fled away from the spot. Postmortem examination of the dead body of Mohd. Dilber was got done. After completion of investigation proceedings, challan was presented before the trial Court.