SATVEER Vs. STATE

JUDGEMENT

(1.) By way of filing the instant criminal revision petition, a challenge has been made to the order dtd. 13/9/2007 passed by the learned Additional Sessions Judge, Bhadra, District Hanumangarh, in Criminal Appeal No. 26/2004 whereby the learned Appellate Court affirmed the conviction and sentence vide judgment dtd. 4/10/2004 passed by the learned Additional Chief Judicial Magistrate, Bhadra, District Hanumangarh in Criminal Case No. 465/1999 by which the learned trial Judge convicted and sentenced the petitioner as under :- <IMG>JUDGEMENT_72_LAWS(RAJ)2_2025_1.jpg</IMG>

(2.) All the sentences were ordered to run concurrently and the period spent in judicial custody shall be adjusted in the original imprisonment.

(3.) Briefly stated the facts of the case are that on 18/9/1999, Shri Paramjeet Singh gave Parcha Bayan that he along with his family was travelling to Gogamedi from Hissar in a rented Jeep bearing registration No. RJ-31-1420. Upon reaching Dabdi T-junction, another Jeep bearing registration No. HR-21- 5752, while reversing suddenly entered the roadway. As a result of which, the Jeep bearing registration No. RJ-31-1420 collided with the reversing vehicle from behind, lost control and met with an accident. Passengers in the Jeep bearing registration No. RJ-31-1420 sustained some injuries and Paramjeet Singh's Uncle Ammilal and Daughter Rajni died during treatment. On the basis of Parcha Bayan, the police registered a case under Ss. 279, 304-A and 337 of IPC and commenced the investigation. During the course of trial, the prosecution examined as many as 08 witnesses and submitted certain documents in support of their case. The accused-petitioner was examined under Sec. 313 Cr.P.C., in which he denied the allegations against.