JAGDISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed under Section 397 read with Section 401 Criminal Procedure Code against order dated 27.8.2010 passed by learned Additional Sessions Judge (FTC), Jalandhar, vide which appeal filed by the present revision petitioner against judgment of conviction and order of sentence passed by learned Judicial Magistrate 1st Class. Jalandnat. dated 1.8.2007 convicting the revision petitioner for of fence under Section 304-A IPC and sentencing him to undergo rigorous imprisonment for a period of two years and to pay fine of Rs. 1000/- and in de fault of payment of fine to further undergo rigorous imprisonment for a period of six months and further convicting for offence under Section 279 IPC and sentencing him to undergo rigoious imprisonment for a period of six months, was dismissed ex cept to the extent that sentence to undergo rigorous imprisonment for a period of two years was reduced to one year rigorous imprisonment.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully.

(3.) So far as judgment of conviction rendered by learned trial Court is concerned, the same was not challenged by. learned counsel tor the revision- pe titioner before the appellate Court. Prayer was only made to reduce the quantum of sentence and ac cerdingly, while maintaining judgment of conviction, sentence was reduced from two years to one year. The present revision petition has also been filed on the quantum of sentence only.