LIYAKAT ALI Vs. STATE

JUDGEMENT

(1.) By way of present revision petition, the petitioner has challenged his conviction and sentence for the offences punishable under Sections 304-A/279 IPC.

(2.) Vide judgment dated 26.09.2017, the trial court convicted the petitioner for the offences punishable under Sections 279/304A IPC and vide order on sentence dated 0911.2017 he was sentenced to undergo imprisonment for one year and fine of Rs.10,000/- under Section 304A and in default to undergo SI for 3 days. Petitioner was also sentenced to undergo SI for six months for the offence under Section 279 IPC.

(3.) In appeal, vide judgment dated 08.07.19, the conviction of the petitioner was upheld. However, the sentence for the offence under Section 304-A IPC was modified to SI for six months and for the offence under Section 279 IPC was modified to SI for 3 months. The rest of the sentence awarded by the Metropolitan Magistrate was upheld. All the sentences were directed to run concurrently. It was noted that fine of Rs.10,000/- was paid before the trial court.