BHAGWAN DASS Vs. STATE

JUDGEMENT

(1.) Petitioner impugns judgment dated 27.01.2018 whereby appeal of the petitioner impugning order on conviction dated 18.07.2014 and order on sentence dated 06.08.2015 was dismissed.

(2.) Petitioner has been convicted of the offence under Sections 279/338/304A of the Indian Penal Code, 1860.

(3.) Petitioner has been sentenced to undergo simple imprisonment for a period of six months each for the offence under Sections 279 and 338 IPC and further sentenced to undergo SI for a period of one year for the offence under Section 304-A IPC. Petitioner has been further directed to pay a compensation of Rs. 20,000/- for the offences under Sections 279 and 338 of IPC and to further pay a sum of Rs. 80,000/- as compensation for the offence under Section 304-A IPC, in default to further undergo simple imprisonment for a period of three months.