GURDEEP SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Crm-34789-2018

(2.) Leave to appeal has been sought against judgment passed by learned Sessions Judge, Jalandhar, acquitting respondent-accused in criminal case arising out of FIR No.27 dated 19.02.2013, under Section 279/304-A IPC, Police Station Division No.6, Jalandhar, while deciding the appeal against conviction passed by Judicial Magistrate Ist Class, Jalandhar.

(3.) As per the case of the prosecution, Gurdeep Singh, first informant lodged this FIR by making a statement that his father Satnam Singh on 24.09.2012 had gone to Model Town Jalandhar, on his Eterno Scooter No.PB-08-BS-0467 in connection with some domestic work and he received a call at 7.00 PM that his father has met with an accident near Thind Hospital. He on receiving the information along with Abhijit Sharma reached Modern Hospital where nurse told him to take his father to Civil Hospital, Jalandhar, however, he took his father to Satyam Hospital, Jalandhar where he succumbed to his injuries. First informant has informed that at this own level had made enquiry and has come to know that one Tempo Traveler No.PB-08-BG-2355, driven by a Sikh gentleman at a very high speed had hit against the scooter of his father due to which he fell down on the road and received injuries on his head. Name of the driver is Gurcharan Singh.