PARAS NATH Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner/accused was convicted for offences punishable under Sections 279/304-A IPC vide judgement dated 19th July,2000 rendered by Metropolitan Magistrate and sentenced to undergo rigorous imprisonment for six months besides a fine of Rs. 500.00 under Section 279 IPC and further sentenced for one year and a fine of Rs. 1,000.00 for commission of offence punishable under Section 304-A with default clause.

(2.) Feeling aggrieved by the judgement, the petitioner preferred an appeal which came up for hearing before Mr. M.S. Sabharwal, Additional Sessions Judge, Delhi, who though maintained the conviction but reduced the sentence from six months to three months for offences under Section 279 and further reduced sentence of one year to 9 months under Section 304-A IPC vide judgment dated 26th July,2002.

(3.) It is against this judgment the petitioner has filed this revision petition.