MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this revision, petitioner has laid challenge to judgment of conviction and order of sentence dated 24.10.2017 of the trial Court, whereby he was convicted and sentenced to undergo rigorous imprisonment for a period of six months under Sections 279 and 427 IPC; rigorous imprisonment for a period of two years and pay fine of Rs. 1000/- under Section 304-A IPC. In default of payment of fine to undergo simple imprisonment for ten days and judgment dated 04.10.2019 of the lower appellate Court, partly accepting his appeal, whereby he was acquitted under Section 427 IPC, maintaining judgment of conviction and order of sentence of the trial Court under Sections 279 and 304-A IPC.

(2.) Briefly, petitioner was tried under Sections 279, 427 and 304-A IPC for causing death of couple, namely, Bharat Bhushan and his wife Ritu Rani while driving his car bearing registration No.PB03AF 7747 in a rash and negligent manner on 10.05.2014 .

(3.) After holding trial, trial Court held the petitioner guilty and sentenced him in the manner as narrated above vide judgment of conviction and order of sentence dated 24.10.2017.