RANJEET Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed under Section 397/401 Cr.P.C. against the impugned judgment dated 31.05.2016 passed by the Additional Sessions Judge (Central), Delhi in Criminal Appeal No.18/16.

(2.) The Metropolitan Magistrate vide judgment dated 28.09.2015 convicted the petitioner for the offence punishable under Section 279 and 304A IPC. Vide order on sentence, the petitioner was sentenced to undergo SI for six months for the offence under Section 279 IPC and SI for two years for the offence under Section 304A IPC. He was also sentenced to pay fine of Rs.10,000/- for the offence under Section 304A IPC, in default whereof to undergo further SI for two months. The sentences were directed to run concurrently.

(3.) In appeal, the ASJ vide impugned judgment dated 31.05.2016, modified the sentence of the petitioner under Section 304A from SI for 2 years to SI for 1 year while affirming the sentence under Section 279 IPC and the fine imposed by the trial court. It was further held that the compensation of Rs.10,000/- that was awarded to the family of the deceased was not sufficient and the same was raised to Rs.50,000/-.