JASPAL SINGH,J. - (1.) - Challenge in this revision petition is to the judgment of conviction and order of sentence dated October 13, 2012 passed by learned Judicial Magistrate Ist Class, Ludhiana in case FIR No. 87 dated June 15, 2008, under Sections 279, 337, 338, 304-A and 427 IPC registered at Police Station Dakhan, District Ludhiana whereby petitioner has been convicted under Sections 279, 337 and 304-A IPC and sentenced to undergo RI for a period of two years along with fine. The said judgment and order of sentence was affirmed by learned Additional Sessions Judge, Ludhiana vide its judgment dated October 31, 2014. All the substantive sentences were ordered to run concurrently.
(2.) Shortly put, the allegations against the petitioner are that on June 15, 2008 at about 5.30 PM in the area of Police Station Dhaka, he drove bus No. PB-30-D-0125 in a rash and negligent manner, which struck against maruti van bearing registration No. PB-10-CA-6572 and due to impact of accident Ranju Sharma, Gurcharan Singh and Kunsh Sharma died whereas Richa Gupta, Nisha Sharma, Lokik and Varinder Pal sustained injuries.
(3.) Here it would be pertinent to mention that at the time of issuance of notice of motion, petitioner did not challenge his conviction on merits and only confined his relief qua quantum of sentence.;