MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has preferred this petition being aggrieved of the judgment dated 8.8.2019, passed by Additional Sessions Judge, Moga, vide which the appeal filed by him, challenging the judgment of conviction and order of sentence dated 17.1.2018, passed by Judicial Magistrate Ist Class, Moga in case FIR No. 175 dated 29.7.2014 under Section 304-A IPC, registered at Police Station City Moga, was dismissed.

(2.) The brief facts of the present case are that complainant Sanjeev Kumar got recorded his statement to the police to the effect that on 29.7.2014, he had come to his Aunt's house in Nanak Nagari, Moga. At about 6.30 P.M.,when he along with his sister-in-law Pooja Rani and one Geeta Rani along with Daksh Kumar, younger son of Pooja Rani, came in the street, a white coloured Innova vehicle bearing registration No. PB-11-J-8411, being driven by the petitioner in a rash and negligent manner, came there and ran over the child, namely Daksh Kumar. As a result of this, the said child was crushed under the tyre of the said vehicle. In order to escape from the spot, the petitioner again ran over the said vehicle over Daksh Kumar and fled away from the spot along with the vehicle. Daksh Kumar succumbed to the injuries on the way to hospital. On the basis of the statement of Sanjeev Kumar, the FIR in question was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the petitioner.