KANWALJIT SINGH AHLUWALIA, J. - (1.) THE present revision petition has been preferred by Gurdial Singh son of Sital Singh resident of Village Gambhirpur, Police Station Anandpur Sahib, District Rupnagar.
(2.) PETITIONER was tried in case FIR No. 52 dated 23.7.1991 registered at Police Station Nangal, under Sections 279 and 304-A IPC. He was convicted and sentenced by the Court of learned Sub Divisional Judicial Magistrate, Anandpur Sahib under Section 304-A IPC to undergo rigorous imprisonment for one year. Aggrieved against the same, petitioner preferred an appeal and the same was dismissed by the Court of learned Additional Sessions Judge, Rupnagar, on 22.12.1995. The case of prosecution is that the petitioner was a driver of truck bearing No. HP-20-1074 and due to the rash and negligent driving of truck at a very high speed on 23.7.1991 at about 8.45 A.M. hit the bicycle of Dasondhi Ram son of Ram Rakha, resident of village Talwara near B.B.M.B. workshop in the locality of crossing of Senior Secondary School, Nangal. Due to the accident, Dasondhi Ram died. Further case of prosecution is that petitioner ran away from the spot leaving his truck there. The occurrence was witnessed by Om Parkash son of Poha Lal and Joginder Pal son of Sgli Ram. Dasondhi Ram was taken to the BBMB Hospital, where he was declared dead.
(3.) PAWANJIT Singh, Assistant Sub Inspector, reached the hospital where he recorded statement Ex.PB of Om Parkash on the basis of which FIR Ex.PB/2 was recorded.;