MAHENDER SINGH Vs. STATE

JUDGEMENT

(1.) Mahender Singh stands convicted under Sections 279 and 304A of the IPC and has been sentenced to undergo Simple Imprisonment for four months and pay a fine of Rs.500/- and in default of payment of such fine, to suffer Simple Imprisonment for 20 days for the offence under Section 279 of the IPC and Simple Imprisonment for one year, fine of Rs.500/- and in default of such payment of fine, Simple Imprisonment for 20 days for the offence under Section 304A, the sentences, however, having been ordered to run concurrently by the Trial Court in case No.319/K/09 arising out of FIR No.662/95 (P.S.Kotwali) vide judgment and order dated 21.05.2010/28.05.2010.

(2.) In appeal (Crl. Appeal No.31/2000), the aforesaid judgment and order of conviction and sentence was affirmed and upheld by judgment dated 18.10.2010.

(3.) The revisionist petitioner assails the aforesaid two judgments primarily on the question of sentence.