SAHIB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed by Sahib Singh. He was named as an accused in case FIR No. 182 dated 27.5.1995 registered at Police Station City Panipat under Sections 279 and 304-A IPC.

(2.) The Court of Chief Judicial Magistrate, Panipat held the petitioner guilty of offence under Section 279 and 304A IPC vide its judgment dated 3.12.2001 and by a separate order of even date sentenced him to undergo six months RI under Section 279 and two years RI under Section 304A IPC. Both the sentences were ordered to run concurrently.

(3.) Aggrieved against the same, the petitioner had filed an appeal. The Appellate Court, finding no merit in the appeal, dismissed the same and upheld the conviction. However, reduced the sentence from two years RI to one year RI under Section 304A IPC.