SWARAN SINGH Vs. STATE

JUDGEMENT

(1.) Swaran Singh has filed this revision petition thereby challenging his conviction under Sections 279/338/304-A, I.P.C. in FIR No. 201 of 1985 Police Station, Ashok Vihar. The petitioner was convicted by Shri Jaswant Singh. Metropolitan Magistrate, Delhi vide judgment dated 4th of February, 1984 and was sentenced to pay a fine of Rs. 500/- or in default to undergo RI for one month under Section 279 I.P.C., to pay a fine of Rs. 1,000/- or in default to undergo RI for two months. Under Section 338 I.P.C. and to RI for one year with a fine of Rs. 1000/- or indefault to undergo R.I. for two months for the offence under Section 304-A I.P.C. vide Order dated 7th of February, 1989. Appeal filed by the petitioner was dismissed by M/s Sharda Aggarwal, Additional Session Judge, Delhi vide judgment dated 22nd of April, 1989.

(2.) This revision petition came up for hearing in this court when no one appeared for the petitioner while state was represented by Shri G.S. Vashist. The revision petition was dismissed on 1st of September, 1989.

(3.) Criminal appeal No. 29/90 arising out of S.LP. No. 309/90 filed by Swaran Singh in the Supreme Court of India was allowed on 23rd of April, 1990 when the order of dismissal of his revision petition was set aside and the revision petition was restored with a request that it may be disposed of after affording an opportunity to the counsel of the accused of being heard.