KISHORE CHAND JOSHI Vs. STATE

JUDGEMENT

(1.) Petitioner impugns judgment dated 07.05.2016 of the Appellate Court, whereby, the Appellate Court has dismissed the appeal of the petitioner impugning judgment on conviction dated 29.10.2015 and partly allowed the appeal of the petitioner insofar as it related to order on sentence dated 29.01.2016.

(2.) Petitioner was convicted of an offence under Sections 304A/279 IPC. The Trial Court had sentenced the petitioner to undergo simple imprisonment of 15 months for the offence under Section 304A IPC and 5 months for the offence under Section 279IPC and to pay fine of Rs.1,000/- and Rs.9,000/- for the two offences respectively. The Appellate Court while deciding the appeal of the petitioner on conviction partly allowed the appeal insofar as the sentence was concerned and reduced the sentence to 9 months for the offence under Section 304A and 2 months for the offence under Section 279 IPC.

(3.) As per the Nominal Roll of the petitioner dated 21.10.2016, the petitioner has undergone 4 months and 11 days of incarceration as on 19.10.2016 and earned remission of 21 days.