SUNDER @ SURINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a revision petition against the judgment dated 27.5.1988, passed by the Additional Sessions Judge, Gurgaon, upholding the conviction and sentence imposed upon the petitioner by the Chief Judicial Magistrate, Gurgaon, vide judgment and order dated 6.10.1987.

(2.) THE facts in brief are that an accident had taken place on 25.6.1982 on Basai Road, Gurgaon, when a car struck against the bicycle driven by Smt. Sudesh Kumari, resulting in her death. A report was lodged with the police on the same day by Satish Kumar P.W. In the First Information Report it was alleged by Satish Kumar P.W., that the alleged accident had taken place with car No. CH-3481 driven by its driver rashly and negligently. It was further alleged that the car driver after causing the accident sped away form the spot but after covering some distance, he stopped the car and on enquiry he disclosed his name as Sunder resident of Village Sankhol, District Rohtak. After registration of the F.I.R. the case was investigated by the police and after completion of investigation, report under section 173, Cr.P.C. was prepared and challan was put in the Court against accused-petitioner Sunder alias Surinder.

(3.) I have heard the learned Counsel for the parties and have also gone through the record careful.