STATE OF PUNJAB Vs. GURBACHAN SINGH

JUDGEMENT

(1.) Limitation stands condoned.

(2.) This is a State appeal and has been directed against the order dated 14.1.1998, passed by the learned Addl. Sessions Judge, Ropar, who allowed probation to the respondent Gurbachan Singh, in case under Section 279/304-A IPC.

(3.) Gurbachan Singh was prosecuted in a case FIR No.66 dated 6.7.1993 under Sections 279/304-A, IPC, Police Station, Kharar. He was charge-sheeted on the ground that he was rash and negligent while driving bus No. PLG 1065 and on account of his negligence, he caused an accident and struck the bus against a Maruti Van, as a result of which 3 innocent persons, namely Ram Bhajan who died at the spot, Ram Chander, who died at PGI, and Kuldeep lost their lives.