RAJESH KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner under Sec. 397 of the Code of Criminal Procedure, 1973 seeking setting aside of the judgment dtd. 12/9/2019 passed by the Court of ASJ, Special Judge ' NDPS, Patiala House Courts, New Delhi.

(2.) Vide impugned judgment the Learned ASJ dismissed the appeal preferred by the petitioner herein against the judgment dtd. 5/2/2018, whereby the Learned Metropolitan Magistrate convicted the appellant for commission of offence under Sec. 279/304A IPC and vide subsequent order dtd. 31/5/2018 sentenced the appellant to undergo rigorous imprisonment for a period of three months with fine of Rs.1,000.00 for the offence under Sec. 279 IPC, in default to undergo simple imprisonment for a period of 10 days. For the offence under Sec. 304A IPC, the petitioner was sentenced to undergo rigorous imprisonment for a period of one year and three months with a fine of Rs.10,000.00 and in default simple imprisonment for a period of 15 days.

(3.) This Court in the present petition vide order dtd. 20/9/2019 suspended the sentence of the petitioner subject to his furnishing a personal bond in the sum of Rs.20,000.00 with one surety in like amount to the satisfaction of the Trial Court.