MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Delay condoned.Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) The appellant herein has been convicted for the offence punishable under Sections 279 and 304-A of the Indian Penal Code (for short, 'the IPC'). The trial Court convicted the appellant and ordered him to undergo rigorous imprisonment for one and half years and to pay fine of Rs. 300/-, in default of payment of fine to further undergo rigorous imprisonment for two months under Section 304-A and to undergo rigorous imprisonment for three months and to pay fine of Rs. 100/-, in default of payment of fine to further undergo rigorous imprisonment for one month under section 279 IPC. The Sessions Court as well as the High Court confirmed the order of conviction and sentence.