JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal revision has been preferred by the petitioner Jarnail Singh against judgment dated 03.09.2005 passed by learned Additional Sessions Judge, Bathinda, thereby dismissing the appeal preferred by the petitioner against the judgment and order dated 20.07.2002 passed by the learned Additional Chief Judicial Magistrate, Bathinda, vide which the petitioner has been convicted for offences punishable under Sections 279, 337, 304-A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year under Section 304-A IPC and to pay a fine of Rs.800/-, in default, to further undergo rigorous imprisonment for two months and also sentenced to undergo rigorous imprisonment for three months under Section 337 IPC and to pay a fine of Rs.200/-, in default, to further undergo rigorous imprisonment for 15 days. All the sentences were ordered to run concurrently.

(2.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Courts below and in view of the ultimate prayer of the petitioner seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.