SWARAN SINGH Vs. STATE

JUDGEMENT

(1.) Swaran Singh has filed this revision petition thereby challenging his conviction under Sections 279/338/J04-A, I P.C. in F.I.R. No. 201 of 1985 Police Station, Ashok Vihar. The petitioner Was convicted by Shri Jaswant Singh, Metropolitan Magistrate, Delhi vide judgment dated 4th of February, 1984 and was sentenced to pay a fine ot Rs. 500.00 or in default to undergo.

(2.) R.I. for one month under Section 279 1.P.O., to pay a fine of Rs. 1,000.00 or in default to undergo R.I. for two months under Section 338 I.P.C. and to R.I. For one year with a fine of RR. 1,000.00 or in default to undergo R 1. for two months for the offence under Section 304-A I,P.C.vide order dated 7th of February, 1989. Appeal filed by the petitioner wag dismissed by M/s Sharda Aggarwal, Additional sessions Judge, Delhi vide judgment dated 22nd of April, 1989.

(3.) The revision petition came up for hearing in this court when no one appeared for the petitioner while stated was represented by Shri G.S. . Vashisht. The revision petition was dismused on 1st of September, 1989.