NACHHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NACHHATTAR Singh was convicted by learned Sub Divisional Judicial Magistrate, Samana on November 8, 2001 under Section 304-A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for 2 years and to pay a fine of Rs. 2000/-, in default thereof to undergo further rigorous imprisonment for 3 months. Nachhattar Singh filed an appeal which was heard by learned Additional Sessions Judge, Patiala who vide judgment dated May 6, 202 dismissed the appeal and committed the petitioner to custody to serve the unexpired portion of the sentence.

(2.) IN revision, the learned counsel for the petitioner has not seriously contested the order of conviction but has only prayed for reduction of sentence.