PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice to Advocate General, Punjab today, accepted by Mr. I.P.S. Sidhu, DAG, Punjab.

(2.) The petitioner was tried by learned Judicial Magistrate 1st Class, Ludhiana on a charge under Sections 279/337/338 IPC. He was found guilty and sentenced to undergo R.I. for six months under Section 337 IPC and to pay a fine of Rs. 1,000/-, in default to further undergo R.I. for 15 days. There were concurrent sentences under other Sections as well. The appeal filed by the petitioner was dismissed without any modification.

(3.) Counsel for the petitioner has not seriously contested the conviction but has prayed for suspension of sentence and release of the petitioner on probation. According to the counsel, the petitioner belongs to Delhi and had come to Ludhiana for some work. He was not a professional driver. He was 55 years of age and was not driving the car rashly and negligently. He was a first offender and the sole bread winner of the family.