BAKSHISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been preferred by Bakshish Singh son of Sardar Singh, resident of Village Nut, Tehsil Batala, District Gurdaspur. He was named as an accused in case FIR No. 267 dated 11.11.1996 registered at Police Station Sadar Jalandhar under Sections 279, 304A IPC.

(2.) The Court of Judicial Magistrate Ist Class, Jalandhar vide his judgment dated 30.1.2001 found the petitioner guilty of offence under Sections 279, 304A IPC and sentenced him as under:

(3.) Aggrieved against the same, the petitioner had filed an appeal. The Appellate Court dismissed the appeal and maintained the conviction and sentence.