RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition is directed against the judgment of conviction and order of sentence dtd. 17/4/2018 passed by learned Judicial Magistrate Ist Class, Phillaur, 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, Jalandhar vide judgment dtd. 14/12/2018.

(3.) Facts relevant for the purpose of decision of the present revision petition; that on 10/5/2016, complainant Ravi Kumar alongwith his brother were going on separate motorcycles from Goraya to Phillaur. His brother was on motorcycle bearing registration No. PB-08-DD-3214 and he was following him on his motorcycle. At about 5.35 PM, when they reached near village Khaira, a vehicle make Mahindra Pickup bearing registration No. PB-08-1211 (the in-between English alphabets he could not read) came from behind from the side of Goraya in a rash and negligent manner and caused motor vehicular accident. Resultantly, the brother of the complainant, Parshotam Lal, fell down and he suffered fracture of left leg and also received injuries on his head and face. Later on he died. They tried to find out the whereabouts of the accused, but could not succeed. On this, police started investigation. Accused-petitioner was arrested. After completion of investigation proceedings, challan was presented before the trial Court.