STATE OF PUNJAB Vs. TILAK RAJ

JUDGEMENT

(1.) THIS is a criminal revision and it has been directed against the judgment 29.4.1988 passed by the Court of Additional Sessions Judge, Ropar, who while maintaining the conviction of the respondent under Sections 279 and 304-A of the Indian Penal Code, set aside the order of punishment with the direction that respondent shall furnish bail bonds in the sum of Rs. 5,000/- with one surety of the like amount for the period of two years undertaking that he shall maintain peace and be of good behaviour and shall appear before the Magistrate to receive the sentence if he violates the terms of the bonds.

(2.) SOME facts can be noticed in the following manner :-

(3.) VIDE judgment dated 14.11.1987, respondent Shri Tilak Raj was convicted under Sections 279 and 304-A of the Indian Penal Code and was sentenced to undergo R.I. for a period of one year and to pay a fine of Rs. 1,000/- under Section 304-A IPC and in default of payment of fine he was directed to undergo R.I. for six months. The respondent was also sentenced to undergo R.I. for three months under Section 279 of the Indian Penal Code.