AAS MOHAMMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was convicted by the trial Court for offences punishable under sections 304-A, 279 and 337 Indian Penal Code. He was awarded rigorous imprisonment for a period of 1-1/2 years besides a fine of Rs. 2000/- or in default of payment thereof to further undergo three months rigorous imprisonment under the first count. He was also sentenced to 3 months rigorous imprisonment besides to pay a fine of Rs. 500/- or in default of payment thereof to further undergo one month's rigorous imprisonment under the second count. On the third count, he was awarded three months rigorous imprisonment and fine of Rs. 250/- or in default of payment thereof to further suffer rigorous imprisonment for one month. All the sentences were, however, ordered to run concurrently.

(2.) ON appeal, the learned Additional Sessions Judge, Faridabad did not interfere with the order of conviction or the sentence awarded by the trial Court.

(3.) I have heard the learned counsel for the parties besides perusing the judgments of both the lower courts.