Harjit Singh Bedi, J. - (1.) Leave granted.
(2.) This appeal by way of special leave is directed against the judgment of the High Court of Delhi dated 30th May, 2006 confirming the judgment of the trial court and the first appellate court convicting the appellant for offences punishable under Sections 279 and 304A of the IPC but reducing the sentence imposed by the first two courts to 6 months imprisonment but retaining the fine as it is.
(3.) The appellant who was working as a Head Constable with the Delhi Police and posted at P.S. Kashmere Gate was directed to go to the Police Headquarters at ITO to convey an urgent message. He left the Police Station driving police Mini Truck No. DDL-6462. As the vehicle reached under the railway bridge on the Ring Road going towards Jamuna Bazar it went over the road divider and hit a scooter driven by Hans Kumar with his friend Atma Ram sitting on the pillion seat. Unnerved, the appellant attempted to steer the truck back on the other side of the road but in doing so, struck an electric pole and came to a halt. The Police Control Room was called and Atma Ram was taken to the Jai Prakash Narain Hospital where he subsequently succumbed to injuries. The appellant was accordingly tried and convicted under Sections 279 and 304A of the IPC, as already mentioned above. The conviction and sentence was confirmed by the first appellate court, by the High Court in revision and was further challenged by way of a special leave petition in this Court.;