DILBAG SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER was found guilty under Sections 279/304 -A of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for a period of six months under Section 279 IPC. He was further sentenced to undergo rigorous imprisonment for a period of one year under Section 304 -A IPC.

(2.) AT the outset, learned Counsel for the Petitioner does not challenge the conviction of the Petitioner and submitted that the Petitioner CRR No. 2404 of 2010 2 has already remained in custody for about five months during the pendency of this case and he has suffered a lot of embarrassment owing to the pendency of this criminal case.

(3.) CONSIDERING totality of the facts and circumstances of this case while maintaining the conviction of the Petitioner, the Petitioner is sentenced to undergo sentence for the period already undergone by him in this case. However, accused/Petitioner shall pay compensation/fine of Rs. 20,000/ -to be paid to the legal representatives of the victim, within 30 days from today, failing which present petition shall be deemed having been dismissed.