RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ram Singh son of Garib Singh, who has preferred the present revision petition, was named as accused in case FIR No. 249 dated 22.8.1983 registered at Police Station Pehowa, under Sections 279 and 304-A IPC.

(2.) The trial Court found the petitioner guilty for an offence under Section 304-A IPC and sentenced him to undergo simple imprisonment for a period of two years.

(3.) The petitioner had preferred an appeal before the Court of Additional Sessions Judge, Kurukshetra, who, after upholding the judgment of conviction and order of sentence passed by the trial Court, had dismissed the appeal.