KAMAL MEHRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) The petitioner was tried in case bearing FIR No.12 dated 19.01.2013, registered at Police Station Model Town, Hoshiarpur, under Sections 279 and 304-A IPC. The Chief Judicial Magistrate, Hoshiarpur, vide judgment and order dated 23.10.2017, found the petitioner guilty for the offence punishable under Sections 279 and 304-A IPC, and sentenced him as under:

(3.) Section 279 IPC Sentence To undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.1000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month. 304-A IPC To undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.9,000/- and in default of payment of fine, to further undergo rigorous imprisonment for a period of one month.