SIKANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was convicted on a charge for an offence under Section 304-A, Indian Penal Code and sentenced to undergo one year's rigorous imprisonment besides to pay a fine of Rs. 500/- or in default of payment thereof, to further suffer one month's rigorous imprisonment. He was also convicted on a charge for an offence under Section 337, Indian Penal Code, but no separate sentence was awarded by the trial court. His appeal against the order of conviction and sentence was dismissed by the learned Sessions Judge, Jullundur.

(2.) STILL being aggrieved against the above-referred order of conviction and sentence, the petitioner has filed this revision petition.

(3.) NOTICE to the respondent was given regarding sentence only and the report of the District Probation Officer, Jullundur was called for regarding the antecedents of the accused and the circumstances of his family.