JAGSHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been preferred by Jagshir Singh, who was named as an accused in case FIR No. 4 dated 9.1.1995 registered at Police Station Ghali Khurd, under Sections 304-A, 279, 337 and 338 IPC.

(2.) The trial Court, vide its judgment dated 24.7.2000, held the petitioner guilty for the offence under Sections 279, 304-A, 337 and 338 IPC. Vide a separate order of even date, he was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 1,000/-, in default whereof to further undergo rigorous imprisonment for a period of 15 days, for the offence under Section 304-A IPC. He was also sentenced to undergo rigorous imprisonment for a period of six months for the offence under Section 338 IPC. He was further sentenced to undergo rigorous imprisonment for a period of four months, for the offence under Sections 337 and 279 IPC. All the sentences were ordered to run concurrently.

(3.) Aggrieved against the impugned judgment of conviction and order of sentence, the petitioner has preferred an appeal. The Appellate Court, vide its judgment dated 20.12.2001, had dismissed the appeal while upholding the conviction and maintaining the sentence.