ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ashok Kumar son of Sohan Lal, resident of Shahbad, District Kurukshetra, was tried in case FIR No. 219 dated 15.7.1991, registered at Police Station Shahbad, under Sections 337, and 304-A IPC. The Court of Judicial Magistrate Ist Class, Kurukshetra, vide judgment and order dated 10.11.1997 held petitioner guilty of offence punishable under Sections 337 and 304-A IPC. The petitioner was sentenced to undergo rigorous imprisonment for one year for offence under Section 304-A IPC. He was also sentenced to undergo rigorous imprisonment for six months under Section 337 IPC. Both the sentences were ordered to run concurrent.

(2.) Aggrieved against the judgment of conviction and sentence, appellant filed an appeal. The lower Appellate Court concurred with the findings of the trial Court and had dismissed the appeal upholding the conviction and maintained the sentence.

(3.) The lower Appellate Court reproduced translated version of the FIR. For facility of reference, FIR is also reproduced hereunder:-