AKASH TOMAR Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed challenging the judgment dated 03.06.2019 passed by the ASJ, New Delhi District, Patiala House Courts, New Delhi in Criminal Appeal No.06/2018 arising out of FIR No.487/2005 initially registered under Section 279/337 IPC at P.S. Tilak Marg, New Delhi whereby the petitioner's conviction and sentence under Section 304A IPC was upheld.

(2.) The Metropolitan Magistrate vide judgment dated 22.12.2017 had convicted the petitioner for the offence punishable under Section 304A IPC and vide order on sentence dated 23.12.2017, sentenced him to undergo SI for six months with a fine of Rs.5,000/- in default of which he was directed to undergo SI for a period of 15 days.

(3.) The brief facts of the prosecution, as noted in the impugned judgment, are: