SAGAR LOLIENKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Pallav Mongia, learned counsel for the appellant and Ms. Ruchira Gupta, learned counsel for the respondents.

(3.) The appellant has assailed the judgment and order dated 7th December, 2020 upholding his conviction for offences under Sections 279, 304­A of Indian Penal Code(IPC) and under Section 3 read with Section 181 of the Motor Vehicles Act, 1988 (MV Act) and sentencing him with simple imprisonment of two months and fine of Rs. 1,000/­- for the offence under Section 279 IPC; simple imprisonment for two years and fine of Rs. 10,000/­ for the offence under Section 304­A IPC; and to pay fine of Rs. 500/­- or in default to undergo simple imprisonment of 10 days for the offence under Section 3 read with Section 181 of the MV Act. Indisputedly, the appellant has undergone more than 7 months of substantive sentence.