MOHD. ATIQ Vs. STATE

JUDGEMENT

(1.) The present proceedings are instituted challenging the impugned order dated 20.07.2019, passed by ASJ (Central), Tis Hazari Courts, Delhi arising out of CA No. 140/2019 arising out of FIR No. 85/2007 registered u/s 279/304A IPC at P.S Civil Lines whereby while dismissing the appeal, the court upheld the order dated 16.11.2018 and order on sentence dated 20.02.2019 convicting the appellant for an offence punishable under Sections 279/304-A IPC. However, the order on sentence dated 20.02.2019 was modified to the following effect:-

(2.) The facts of the prosecution, as noted by the Metropolitan Magistrate, are that:-

(3.) Notice under Section 279/304A IPC was framed, to which the petitioner pleaded not guilty and claimed trial. During the trial, the prosecution examined total of 13 witnesses.