SAUDAGAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition has been filed by Saudagar Singh. He was named as an accused in case FIR No. 92 dated 18.12.1996 registered at Police Station Bhikhi under Sections 279, 304-A IPC. The Court of Judicial Magistrate (1st Class), Mansa vide its judgment dated 9th January, 2002, found the petitioner guilty of an offence under Section 279, 304-A IPC and sentenced him as under: <FRM>JUDGEMENT_420_LAWS(P&H)4_2010.htm</FRM>

(2.) Aggrieved against the same, petitioner had filed an appeal. The appellate Court found no merit in the appeal and had dismissed the same, while upholding the conviction and maintaining the sentence. However, the lower appellate Court held that the sentence awarded by the trial Court shall run concurrently.

(3.) The present revision petition was listed for motion hearing on 25th October, 2002 and the following order was passed: