HARJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is filed by the revisionistpetitioner against judgment dated 02.12.2010 passed by learned Sessions Judge, Mansa, as well as, judgment dated 17.02.2010 passed by learned Additional Chief Judicial Magistrate, Mansa, whereby petitioner is convicted under Sections 279, 304-A and 337 and was sentenced to undergo rigorous imprisonment for a period of three months under CRR No.111 of 2011

(2.) SECTION 279 IPC; rigorous imprisonment for a period of two years and to pay a fine of Rs.500/- and in default of payment of fine, to further undergo rigorous imprisonment for one month under SECTION 304-A IPC and to undergo rigorous imprisonment for a period of three months under SECTION 337 IPC.

(3.) AT the outset, learned counsel for the petitioner does not challenge the conviction of the petitioner. He further states that since total period of conviction is two years and petitioner is first time offender, hence, he is liable to be released on probation for a period of one year, under the Probation of Offenders Act.