JAVED KHAN Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has been convicted for offfence under section 304A IPC and the said conviction has been confirmed even by the appellate Court vide its order dated 30th August, 2010 passed in Criminal Appeal No. 285/05. He was sentenced to RI for one year and fine of Rs. 1000/ - for the offence under section 304A IPC for which he was convicted.

(2.) Mr . R.K. Singh Kushwaha, learned counsel appearing on behalf of the petitioner says that he has instructions from his client to restrict this revision petition only on the question of quantum of sentence.

(3.) Heard on the question of quantum of sentence.