SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is directed against judgment and order dated 17.03.2011, rendered by learned Judicial Magistrate Ist Class, Phul, in Police Report No. 161 dated 08.10.2005, as well as against judgment dated 25.11.2011, passed by learned Sessions Judge, Bathinda, in Criminal Appeal No. 37 dated 01.04.2011.

(2.) Petitioner Sukhwinder Singh was charged with and tried for the offences punishable under Sections 279, 337, 338 IPC. He was convicted and sentenced by the learned trial court as under:- <FRM>JUDGEMENT_106_LAWS(P&H)5_2019_1.html</FRM>

(3.) The case of the prosecution, in a nutshell, is that on 12.12.2004 at about 2.00 PM, in the area of Phul, the petitioner while driving bus bearing registration No. PB-03L-9221, on a public way, in a rash and negligent manner, caused grievous injuries to Harmail Singh, Jagtar Singh and Rajwinder Singh. The FIR was registered. The case was investigated and challan was put up after completing all the codal formalities.