STATE OF H.P. Vs. MOHAN SINGH @ SETHI

JUDGEMENT

(1.) The parties have been heard on the quantum of sentence.

(2.) Mr. Ajit Sharma, learned Deputy Advocate General for the appellant/State, submitted that the negligence of the respondent/convict led to the loss of life of a person. The offences of rash and negligent driving of vehicles are increasing, and a deterrent view should be taken to prevent the commission of similar offences.

(3.) Mr. Sanjay Jaswal, learned counsel for the respondent/convict, submitted that the incident occurred in the year 2011. 15 years have passed since then. The respondent/convict has been suffering from bladder cancer since 2012 and is undergoing treatment. Therefore, he prayed that a lenient view be taken. He relied upon the judgments of the Hon'ble Supreme Court in Parkash Chandra Agnihotri versus State of Madhya Pradesh 1990 STPL 3728 SC, Surendran versus Sub Inspector of Police Criminal Appeal No. 536 of 2021 decided on 30/6/2021 and Abdul Sattar versus State of Karnatka Department of Home and Anr. Review petition Criminal No. 45337 of 2025 decided on 5/2/2026 in support of his submissions.