STATE OF MADHYA PRADESH Vs. SURENDRA SINGH
LAWS(SC)-2014-11-16
SUPREME COURT OF INDIA
Decided on
November 13,2014
STATE OF MADHYA PRADESH
Appellant
VERSUS
SURENDRA SINGH
Respondents
Referred Judgements :-
SEVAKA PERUMAL VS. STATE OF TAMIL NADU [REFERRED TO]DHANANJOY CHATTERJEE ALIAS DHANA VS. STATE OF WEST BENGAL [REFERRED TO]
SHAILESH JASVANTBHAI VS. STATE OF GUJARAT [REFERRED TO]
AHMED HUSSEIN VALI MOHAMMED SAIYED VS. STATE OF GUJARAT [REFERRED TO]
HAZARA SINGH VS. RAJ KUMAR [REFERRED TO]
Cited Judgements :-
NASEEM AHMAD VS. STATE OF U.P. [LAWS(ALL)-2020-3-62] [REFERRED TO]BADRIPRASAD ALIAS CHUNNA & ORS VS. STATE OF MP [LAWS(MPH)-2017-10-301] [REFERRED TO]
HULAGAPPA VS. STATE OF KARNATAKA [LAWS(KAR)-2023-4-136] [REFERRED TO]
BABA NATARAJAN PRASAD VS. M. REVATHI [LAWS(SC)-2024-7-58] [REFERRED TO]
ANVERSINH @ KIRANSINH FATESINH ZALA VS. STATE OF GUJARAT [LAWS(SC)-2021-1-18] [REFERRED TO]
DEVENDRA VALMIKI VS. STATE OF M.P. [LAWS(MPH)-2021-11-120] [REFERRED TO]
RAJESH TIWARI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-2-227] [REFERRED TO]
SACHIN THAKUR VS. STATE OF H.P. [LAWS(HPH)-2021-3-109] [REFERRED TO]
VIRENDER SINGH VS. STATE OF H. P. [LAWS(HPH)-2021-2-13] [REFERRED TO]
SHAKEEL AHMED VS. STATE (NCT OF DELHI) AND ORS. [LAWS(DLH)-2015-5-255] [REFERRED TO]
RAM PRAKASH ALIAS PAPPU YADAV VS. STATE OF U.P. [LAWS(ALL)-2021-12-49] [REFERRED TO]
BALA PRASAD KURMI VS. STATE OF U.P. [LAWS(ALL)-2021-11-124] [REFERRED TO]
BALA PRASAD KURMI VS. STATE OF U.P. [LAWS(ALL)-2021-11-124] [REFERRED TO]
ASSOCIATION OF VICTIMS OF UPHAAR TRAGEDY VS. SUSHIL ANSAL [LAWS(SC)-2017-2-17] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. VIPAN KUMAR SON OF PRITAM CHAND [LAWS(HPH)-2015-3-131] [REFERRED]
STATE OF HIMACHAL PRADESH VS. KAUR SINGH [LAWS(HPH)-2015-5-141] [REFERRED TO]
SURAJ VS. STATE [LAWS(DLH)-2024-1-19] [REFERRED TO]
STATE OF PUNJAB VS. BAWA SINGH [LAWS(SC)-2015-1-41] [REFERRED TO]
ANITA GAJRAJ VS. STATE OF U. P. [LAWS(ALL)-2024-2-89] [REFERRED TO]
STATE OF PUNJAB VS. DIL BAHADUR [LAWS(SC)-2023-3-115] [REFERRED TO]
RAVADA SASIKALA VS. STATE OF ANDHRA PRADESH [LAWS(SC)-2017-2-59] [REFERRED TO]
RAJ BALA VS. STATE OF HARYANA [LAWS(SC)-2015-8-31] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)State of Madhya Pradesh has preferred this appeal by special leave against the judgment and order dated 22.8.2012 passed by learned Single Judge of High Court of Madhya Pradesh, Bench at Gwalior, who allowed the appeal, preferred by the respondent-accused, in part maintaining his conviction but reducing the sentence awarded by the trial court to the period already undergone subject to depositing further compensation of Rs.2,000/- to the widow/mother of the deceased.
(3.)The prosecution case, in brief, is that on 11.5.1998 a ward boy of Sabalgarh Hospital lodged a written report at Sabalgarh police station to the effect that one Vijay Singh of village Mangroli died in accident caused by a jeep bearing registration no.SP 7H 6045. Thereafter, case was investigated and challan was filed against the respondent-accused, who was driver of the jeep and the accident occurred due to his rash and negligent driving. After completion of trial, the Judicial Magistrate, First Class, Sabalgarh convicted the respondent-accused for the offence punishable under Sections 279, 337, 304-A of the Indian Penal Code and sentenced him to undergo six months and two years rigorous imprisonment respectively with fine of Rs.2,500/-. Aggrieved by the order of conviction passed by the trial court, respondent filed appeal before the Additional Sessions Judge, Sabalgarh, who upheld the order of conviction passed by the trial court.
(2.)State of Madhya Pradesh has preferred this appeal by special leave against the judgment and order dated 22.8.2012 passed by learned Single Judge of High Court of Madhya Pradesh, Bench at Gwalior, who allowed the appeal, preferred by the respondent-accused, in part maintaining his conviction but reducing the sentence awarded by the trial court to the period already undergone subject to depositing further compensation of Rs.2,000/- to the widow/mother of the deceased.
(3.)The prosecution case, in brief, is that on 11.5.1998 a ward boy of Sabalgarh Hospital lodged a written report at Sabalgarh police station to the effect that one Vijay Singh of village Mangroli died in accident caused by a jeep bearing registration no.SP 7H 6045. Thereafter, case was investigated and challan was filed against the respondent-accused, who was driver of the jeep and the accident occurred due to his rash and negligent driving. After completion of trial, the Judicial Magistrate, First Class, Sabalgarh convicted the respondent-accused for the offence punishable under Sections 279, 337, 304-A of the Indian Penal Code and sentenced him to undergo six months and two years rigorous imprisonment respectively with fine of Rs.2,500/-. Aggrieved by the order of conviction passed by the trial court, respondent filed appeal before the Additional Sessions Judge, Sabalgarh, who upheld the order of conviction passed by the trial court.
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