YOGESH KUMAR Vs. THE STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner stands convicted for offence under Section 304 -A IPC and imposed a sentence of rigorous imprisonment for one year. In addition, the petitioner has also been convicted for offences under Sections 279 and 338 IPC for which he has to undergo rigorous imprisonment for six months for each of the conviction under these sections.

(2.) THE notice, in this case, was issued qua quantum of sentence alone. This revision is filed with the delay of 53 days. The application seeking condonation of delay has also been filed. For the reasons mentioned in the application, delay in filing the revision is condoned.

(3.) TAKING the totality of circumstances in view, the case for showing some leniency is made out. The sentence imposed on the petitioner is reduced to 9 months for an offence under Section 304 -A IPC. The fine imposed, however, shall stand enhanced to a sum of Rs. 5000/ - for conviction for a offence under Section 304 -A IPC.