SWARAN SINGH Vs. STATE

JUDGEMENT

(1.) SWARAN Singh has filed this revision petition thereby challenging his conviction under Sections 279/338/304-A, Indian Penal Code in F.I.R. No. 201 of 1985, Police Station Ashok Vihar. The petitioner-was convicted by Mr. Jaswant Singh, Metropolitan Magistrate, Delhi vide judgment dated 4th February, 1984 and was sentenced to pay a fine of Rs. 500/- or in default to undergo R.I. for one month under Section 279, Indian Penal Code, to pay a fine of Rs. 1,000/- or in default to undergo R.I. for two months under Section 338, Indian Penal Code and to R.I. for one year with a fine of Rs. 1,000 or in default to undergo R.I. for two months for the offence under Section 304-A, Indian Penal Code, vide order dated 7th February, 1989, Appeal filed by the petitioner was dismissed by Ms. Sharda Aggarwal, Additional Sessions Judge, Delhi vide judgment dated 22nd of April, 1989.

(2.) THIS revision petition came up for hearing in this Court when no one appeared for the petitioner while State was represented by Mr. G. S. Vashisht. The revision petition was dismissed on 1st of September, 1989.

(3.) IT would be appropriate to refer to the facts in brief before referring to the arguments advanced at the Bar.