SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Surinder Singh faced trial by learned Sessions Judge, Bathinda, who vide judgment dated 2.3.2006 convicted him for the offences under Sections 304-A and 279 IPC and vide order of the even date he was sentenced as under:

(2.) Both the sentences were ordered to run concurrently.

(3.) The accused-convict-Surinder Singh, who is appellant before this Court, prays that the appeal be accepted, the impugned judgment of conviction and order of sentence passed against him be set aside and he be acquitted of the charge framed against him.