JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate dated 02.11.2021, by way of affidavit of the Deputy Superintendent, Central Jail, Patiala, has been filed in the Court today. The same is taken on record.

(2.) The petitioner was tried in case bearing FIR No.198 dated 06.12.2021, registered at Police Station Civil Lines, Patiala, under Sections 279 and 304-A IPC. The Judicial Magistrate Ist class, Patiala, vide judgment and order dated 08.01.2016, found the petitioner guilty for the offence punishable under Sections 279 and 304-A IPC, and sentenced him as under:

(3.) Additionally, it is submitted that though there is another case bearing FIR No.96/2018 registered against the petitioner for the offences under Sections 279 and 304-A IPC, at Police Station Hiranagar, Jammu and Kashmir, yet the fact remains that the said case is still pending trial, and the guilt of the petitioner is yet to be proved in the said case.