SUKHPAL SINGH Vs. STATE

JUDGEMENT

(1.) The present proceedings are instituted challenging the impugned order dated 14.09.2016, passed by ASJ (Central), Delhi arising out of CA No.41/16 whereby while dismissing the appeal, the court upheld the order dated 28.05.2016 and order on sentence dated 13.07.2016 convicting the appellant for an offence punishable under Section 279/304-A IPC. For the offence under section 304A IPC, the revisionist was directed to undergo SI for two years with a fine of Rs.10,000/-, in default thereof to undergo SI for a period of one month and for the offence under section 279 IPC, the revisionist was directed to undergo SI for six months with a fine of Rs.1,000/-, in default thereof to undergo SI for a further period of 10 days.

(2.) The facts of the prosecution, as noted by the Metropolitan Magistrate, are that:-

(3.) The petitioner pleaded not guilty and was charged for the offences punishable under Sections 279/304-A IPC was framed.