KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present revision petition is directed against the judgment dated 10.10.2018 passed by learned Sessions Judge, Karnal, whereby the appeal preferred by the present petitioner against the judgment of conviction dated 04.02.2014 and order of sentence dated 05.02.2014 passed by learned Judicial Magistrate Ist Class, Karnal, was dismissed.

(2.) The petitioner was held guilty and was convicted for commission of offence punishable under Sections 304-A and 337 of the Indian Penal Code (for short, ' IPC ') in case F.I.R. No.222 dated 26.05.2006 registered under Sections 279 , 337 , 304-A IPC, at Police Station Assandh, Karnal and was sentenced as under:-

(3.) Facts relevant for the purpose of decision of the present revision petition; on 25.05.2006, complainant-Rakhpal alongwith Prem Singh were going towards village Salwan on motorcycle. At about, 10:30 PM when they reached village Dupedi, they found Pawan, Gajender, Sompal alias Billu and Devender were going in Jeep No.DNB-7887, which was hit by a truck bearing No.HR-47-3423, being driven by its driver in a rash and negligent manner at a very high speed. Because of collision, persons sitting in the jeep sustained injuries and out of them, Gajender and Pawan died on the way to the hospital and injured Sompal alias Billu and Devender were admitted to the hospital. The driver of the offending truck ran away from the spot but was identified by the complainant and Prem Singh. Injured Sompal alias Billu also succumbed to the injuries. On the basis of the statement of the complainant, the present F.I.R. was registered.