- (1.) Crl. Misc. No.39992 of 2015 Allowed as prayed for. Crl. Revision No.4746 of 2015 1. The instant revision petition has been preferred by Balvinder Singh against judgment dated November 16, 2015 passed by the Sessions Judge, Palwal, whereby judgment of conviction and order of sentence dated May 27, 2015 passed in case FIR No.373 dated October 1, 2010, under Sections 279, 304-A IPC, registered at Police Station, City, Palwal, has been upheld. The petitioner was convicted and sentenced by the trial court to undergo simple imprisonment for a period of three months under Section 279 IPC; and further, to undergo rigorous imprisonment for a period of two years under Section 304-A IPC.
(2.) Briefly stated, on October 1, 2010, instant FIR was registered on the basis of statement of Rohit (complainant) son of Arun Sachdeva, resident of Palwal, alleging that his father had been running a clinic in the name & style of Sachdeva Clinic at village Sallagarh. On September 30, 2010, he alongwith his father was coming towards his house from market on motor cycle bearing registration No.HR-30C-6673, being driven by his father. At about 11:00 PM, when they reached near Agra Chowk, he got down from the motor cycle while his father was crossing the road. Meanwhile, a truck bearing registration No.HR-55F-8575 came from Agra side, being driven in a rash and negligent manner, and hit the motor cycle, due to which, his father fell down on the road and sustained injuries on his head. He was taken to Government Hospital for treatment but he succumbed to injuries on the way. He (complainant) thereafter alleged that driver fled away after leaving the truck at the spot and conductor of the truck disclosed the name of driver as Lavpreet Singh.
(3.) After completion of investigation, challan against the accused was presented. He was supplied the copies of police report and other documents appended therewith as required under Section 207 Cr.P.C., free of costs.;