MADAN SINGH Vs. STATE

JUDGEMENT

(1.) Crl.M.A. No. 16697/2015

(2.) EXEMPTION granted subject to all just exceptions.

(3.) MADAN Singh was charged and convicted for the offence under Section 279/304A of the IPC and was sentenced to undergo rigorous imprisonment for four months under Section 279 of the IPC and rigorous imprisonment for six months for offence under Section 304A of the IPC and a fine of Rs. 20,000/ -, in default of payment of which, a further simple imprisonment for a month, by the learned Trial Court namely Chief Metropolitan Magistrate: Central District, Tis Hazari in connection with FIR No. 96/01 (P.S. DBG Road).