UJJAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision is directed against the judgment of the learned Additional Sessions Judge, Amritsar, dated November 16, 1982, by which the conviction of Ujjal Singh under section 304 A of the Indian Penal Code and sentence of Ii yearsT rigorous imprisonment and fine of Rs. 2000/- recorded by the trial Court were affirmed.

(2.) The facts of this case are brief and not disputed. On July 18, 1980 the deceased Dharam Raj accompanied by Sansar Chand (P.W. 1) and Sat Pal (P.W. 2) was going from village Daduana to village Nawan Pind on separate cycles. When they reached about half a mile short of village Nawan Pind two buses came from behind. In the front was a Punjab Roadways bus which was followed by a bus belonging to Freedom Fighters Private Limited (PBA 571) which was being driven by the petitioner, Ujjal Singh. The latter over.., took the bus on the front and in that process hit the cycle of the deceased Dharam Raj killing him at the spot. Sansar Chand (P.W. 1) lodged the first information report at Police Station Jandiala.

(3.) Dr. R.K. Katoch (P.W.7) performed, autopsy on the dead-body of Dharam Raj and opined that the injuries sustained by the deceased were sufficient to cause death in the ordinary course of nature.