HARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is directed against the judgments of conviction of the petitioner for the offences punishable under Ss. 279, 337 and 304-A of the IPC for which he was found guilty and was awarded sentences of S.I. for six months, six months and R.I. for two years respectively along with a fine of Rs.1,000.00 in respect of the offence punishable under Sec. 304-A of the IPC. He was found to have been driving an oil tanker on the date of the occurrence rashly and negligently, on account of which, his offending vehicle run over the head of one victim, namely, Sunny, who died on the spot, and his co-passenger Bikram Singh received multiple injuries. The judgment of conviction was affirmed by the Ld. Sessions Judge, Patiala in CRA/282/2019 on 11/9/2019.

(2.) At the outset, Mr. Shoaib Khan, Advocate, appearing for the petitioner states that he does not challenge his conviction. He, however, prays for reduction of the sentence awarded to him on the ground that he has clean antecedents otherwise, is aged on the wrong side of 50 and has been undergoing the rigors of a protracted trial for almost 7 years now following registration of the FIR, in question, on 17/1/2015.

(3.) Reliance of the petitioner in this regard is on a judgment passed by a Co-ordinate Bench of this Curt in the case of "Nirmal Singh Vs. State of Haryana", 2008 (13) R.C.R. (Criminal) 408, who was similarly found guilty of the offences under Ss. 279 and 304-A of the IPC.