MEHTAB S.GILL, J. - (1.) This is an appeal against the judgment dated 16.12.1991 passed by the Sessions Judge, Ropar vide which he dismissed the criminal appeal preferred by appellant Sucha Singh against the judgment dated 19.10.1990 of the J.M.I.C., Criminal Revision No.43 of 1992 -2- Ropar.
(2.) The case of the prosecution is that Balbir Singh was posted as Pump Driver of Water Works in Municipal Committee, Ropar. On 20.2.1989 Madan Lal Sharma, Superintendent Octroi, proceeded for checking of the Octroi Post on his motor cycle No.PBR-6356 which was being driven by Balbir Singh. Truck No.PNL-5225 which was being driven, rashly and negligently by the appellant, struck against the motor cycle. Both Balbir Singh and Madan Lal fell down.
(3.) Appellant ran away from the spot. Madan Lal died on the spot. Surinder Singh, Octroi Clerk witnessed the occurrence. Balbir Singh sustained injuries on his left leg and was taken to the Civil Hospital, Ropar.;