HARI RAM Vs. STATE

JUDGEMENT

(1.) HARI Ram, petitioner, was convicted for the offences under Sections 279/304-A IPC and he was sentenced to R.I. for 1-1/2 years under Section 304-A IPC and fine of Rs. 200/- or in default to undergo simple imprisonment for 10 days under Section IPC vide judgment dated 29th July, 1989 and order dated 5th August, 1989 by a metropolitan magistrate, Delhi. He filed an appeal which was dismissed by an Additional Sessions Judge, Delhi on 18th January, 1990.

(2.) BEING not satisfied with his conviction and sentence Hari Ram has filed this petition.

(3.) SHRI Mukesh Kalia, Advocate was appointed amices curiae at State expense to argue the case for the petitioner.