CHARAN SINGH Vs. STATE

JUDGEMENT

(1.) The present petition is filed challenging the judgment dtd. 18/2/2014 (hereafter 'impugned judgment'), passed in CA No. 20/13, whereby the learned Additional Sessions Judge ('ASJ'), Rohini Courts, Delhi upheld the judgment of conviction dtd. 5/10/2010 and order on sentence dtd. 10/11/2010, in Case No. 407/2 arising out of FIR No. 436/99 ('FIR'), registered at Police Station SP Badli.

(2.) By the judgment of conviction dtd. 5/10/2010, the learned Trial Court convicted the petitioner for the offences under Ss. 279/304A of the Indian Penal Code, 1860 ('IPC'). By the order on sentence dtd. 10/11/2010, the learned Trial Court sentenced the petitioner to undergo simple imprisonment for a period of one year and to pay a fine of Rs.4000.00 for the offence under Sec. 304A of the IPC, and in default of payment of fine, to undergo simple imprisonment for a period of three months. No sentence was awarded for the offence under Sec. 279 of the IPC in view of the sentence imposed for the offence under Sec. 304A of the IPC.

(3.) The brief facts of the case are as follows: