- (1.) The present appeal is directed against the judgment of the High Court of Judicature for Rajasthan at Jaipur Bench, Jaipur, dated 12th August, 2008.
(2.) The facts giving rise to the present appeal in brief are : One Sukhdev Singh, PW2, had informed and made a statement, parcha bayan, Ex.P2, to the police at the police station M.I.A. Alwar on 20th April, 1991 stating that at about 9.15 a.m. on that very day, he was going in a jeep to Govindgarh from Alwar to attend the marriage of his brother-in- law, Joga Singh. When they reached Baggad Tiraya, one jeep bearing no. RNA- 638 was also going ahead of his jeep and in the said jeep, his wife, Chet Kaur, daughter Rinki, father-in-law, Lahori Singh, mother-in-law, Gita and paternal uncle father-in-law (Fufi sasur) Niranjan Singh and his wife Kailashwati and his brother-in-law Multan Singh and his son Tinku were travelling. A maruti car was also going ahead of them. Bus No. RNA 339 was coming from Baggad Tiraya side at a very high speed. The driver of the Maruti car immediately turned his car to one side to save himself and the bus crashed into the jeep bearing no. RNA-638. As a result of this fatal accident, Chet Kaur, Rinki, Geeta and the jeep driver died on the spot. The condition of the other occupants of the jeep, particularly Lahori Singh, Niranjan Singh, Kailashwanti and Tinku was very critical and they were admitted to the hospital where they later died. According to this witness, the bus was being driven by Ravi Kapur who took the bus towards large pits in the agricultural fields and after parking the bus there, he ran away from the spot.
(3.) On the basis of Ex.P2, a case under Section 304-A of the Indian Penal Code, 1860 (for short, the 'IPC') was registered against the accused Ravi Kapur. The Investigating Officer, PW11, conducted the investigation, prepared the site plan, Ex.P3, and recorded the statement of various witnesses. A chargesheet [report under Section 173 of the Code of Criminal Procedure, 1973 (for short the 'Cr.P.C.')] was filed against the accused under Sections 279, 337, 338 and 304-A IPC. The court framed charges against the accused and he was put to trial.;