D.S.TEWATIA,J - (1.) THE petitioner Karan Singh was convicted and sentenced to one year's rigorous imprisonment and to a fine of Rs. 500/-, in defeat of payment of fine to further rigorous imprisonment for two months by the trial Magistrate for an offence under Section 304-A of the Indian Penal Code. His appeal was dismissed by the Sessions Judge, Narnaul, and thus the present revision petition.
(2.) THE prosecution version in brief is that on 26.6.1981 at about 9 a.m. Bus No. DHP 3371, which the accused-petitioner herein, was driving, collided with the scooter of Braham Parkash, an Assistant Agricultural Development Officer of Haryana Government, who as a result of said accident died on same day. The accused was said to be driving the bus at that time rashly and negligently. The prosecution, inter alia, examined Ram Kumar PW1 and Radhey Sham PW7, who furnished the eye-witness account of the occurrence. Ram Kumar PW additionally deposed to the fact that he had lodged the FIR. The accused in his statement under Section 313, Criminal Procedure Code, denied that he was negligent in driving the bus. He pleaded false implication. He did not produce any defence.
(3.) BOTH the courts below, after careful appreciation of the evidence adduced on the record, came to the conclusion that the accident took place as a result of rash and negligent driving on the part of the accused and, therefore, found him guilty of an offence under Section 304-A IPC.;