Rekha Mittal, J. - (1.) THE present petition lays challenge to the judgment dated 20.4.2013 passed by the Sessions Judge, Patiala whereby the appeal preferred by the petitioner against his conviction and sentence for offence punishable under Sections 279 and 304A of the Indian Penal Code (for short "IPC") has been dismissed and the findings recorded by the learned trial court have been affirmed.
(2.) AS per allegations, the rash and negligent driving of truck bearing Registration No. HP -18B -0251 by the petitioner resulted in an accident leading to death of Paramjit Singh and Kamaljit Singh travelling in car bearing Registration No. PB -59 -A -0068 Mohindra Logan on the fateful day of 29.5.2011. The prosecution examined Mandeep Singh, the complainant and an eye witness to the occurrence and he reiterated the version given to the police as first information report. Counsel for the petitioner contends that in view of site of two vehicles involved in the accident, depicted in the photographs clicked by Zora Singh, Photographer PW4, the version given by the complainant becomes doubtful that the petitioner is the author of the accident, thus liable to be condemned for causing accident.
(3.) I have appreciated the contention raised by counsel for the petitioner in the light of findings recorded by the courts below and find no reason to interfere in exercise of limited revisional jurisdiction.;