AMAR DUTT,J - (1.) RAM Parshad has filed the present revision to challenge the judgment dated 11.10.2000 passed by the Additional Sessions Judge, Sonepat by which his appeal against the conviction and sentence recorded against him by the Judicial Magistrate I Class, Sonepat on 11/12.8.1999 under Sections 279 and 304-A, IPC was dismissed.
(2.) ON 18.9.1988, Jagbir Singh along with his daughter Sweety and his brother Deepak was moving on his scooter bearing registration No. HNK-6088. When they reached near the school of village Sisana, at 4.30 P.M. a truck bearing registration No. HYF-5877 came from the opposite side at a very high speed and the same was being driven in a very rash and negligent manner. The truck hit the scooter and on account of the impact, they received multiple injuries. The driver of the truck had run away from the spot after the incident. In the meantime a Maruti car reached near the place of occurrence and in it the injured were removed to the Civil Hospital, Kharkhoda. Sweety succumbed to the injuries. On the statement of Jagbir Singh, F.I.R. was registered in the case and during investigation, the scooter was taken into possession. The truck, the registration certificate and the driving licence of the driver of the truck were also taken into possession. On completion of the investigation, a challan was put in against the petitioner.
(3.) THE trial Court, after hearing the arguments, convicted and sentenced the petitioner to undergo rigorous imprisonment for a period of three months and to pay a fine of Rs. 200/- under Section 279 IPC and rigorous imprisonment for a period of one year and to pay a fine of Rs. 500/- under Section 304-A IPC. In default of payment of fine, the petitioner was sentenced to undergo further rigorous imprisonment for two months. Both the sentences were to run concurrently. The appeal was dismissed. Hence, the present revision.;