JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) JASBIR Singh petitioner was convicted and sentenced to undergo RI for two years and to pay a fine of Rs. 500/-, in default to further undergo RI for three months under Section 304-A IPC and to undergo RI for six months under Section 279 IPC by the learned Magistrate on October 15, 1986. The appeal preferred by the petitioner was dismissed by the learned Addl. Sessions Judge, Jalandhar on January 6, 1988.

(2.) ON the fateful day petitioner was driving Bus No. PJQ-1202. Kedar Nath a labourer and Gurmukh Singh were going on their cycles to the Officers' Quarter No. P-1, Suran Nussi. The allegation against the petitioner is that he was driving the bus rashly and negligently with the result it struck against the cycle of Kedar Nath. He fell down on the ground. Gurmukh Singh and another Military man who were accompanying Kedar Nath were also hit by the said bus and they were dragged up to a great extent which resulted into their death on the spot. The case was registered on the statement of Kedar Nath an eye witness.

(3.) I have heard Sh. Harsh Kinra, learned counsel for the petitioner and Mr. I.P.S. Sidhu, learned AAG appearing on behalf of State of Punjab.