RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has preferred this petition being aggrieved of the judgment dated 26.2.2009, passed by Additional Sessions Judge, Patiala, vide which the appeal filed by him challenging the judgment of conviction and order of sentence dated 24.8.2005 passed by Additional Chief Judicial Magistrate, Patiala in case FIR. No. 714 dated 5.7.2001 under Sections 279, 304-A, 427 IPC, registered at Police Station Sadar Patiala, was dismissed.

(2.) The brief facts of the present case are that on 5.7.2001, complainant Gurdev Singh made a statement that on 30.6.2001, at about 4.30 P.M., he along with Amarjit Singh was going from Patiala to their village on a motorcycle bearing No. PAQ-600 which was being driven by Amarjit Singh. When they reached village Behal, a jeep being driven by petitioner Ranjit Singh @ Rana, in a rash and negligent manner came from the opposite side and hit their motorcycle. In the accident, Amarjit Singh had suffered severe injuries on his right leg and other parts of the body. The driver of the jeep fled away from the spot. The complainant took Amarjit Singh to Dr. N.D.Aggarwal Hospital, Patiala from where he was shifted to Rajindra Hospital, Patiala on 4.7.2001 where he died on 5.7.2001. On the basis of the statement of the complainant, the FIR. in question was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the petitioner.