RAJINDER PAL SINGH Vs. STATE

JUDGEMENT

(1.) RAJINDER Pal Singh (petitioner herein) was convicted under Sections 279/304-A, I.P.C. by the Judicial Magistrate, Ist Class, Chandigarh and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs. 500/- and in default of payment of fine, to undergo further one month rigorous imprisonment vide judgment/order dated 27.1.1987.

(2.) HIS appeal to the Court of Sessions failed. Learned Additional Sessions Judge, Chandigarh vide judgment dated 8.9.1988 maintained the conviction and sentence passed upon him by the Judicial Magistrate vide the aforesaid order. However, before parting with the judgment, the learned Additional Sessions Judge made the following observations :-

(3.) THE prosecution case, in brief, is that on 13.3.1985, Murari Lal and Tikka Ram Bahadur were proceeding towards Sector 41. In the meanwhile, the accused came driving three wheeler scooter bearing registration No. CHV-771 from back side rashly and negligently and struck against Tikka Ram Bahadur who fell on the road after sustaining multiple serious injuries. He was removed to the PGI where he succumbed to his injuries.