SHAMSHAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Tersely, the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, are that, initially, in the wake of statement of complainant Surender Singh (PW1), a criminal case was registered against the petitioner-convict, by means of FIR No.251 dated 16.8.2005, on accusation of having committed the offences punishable under sections 279 and 304-A IPC by the police of Police Staton Sohna, District Gurgaon.

(2.) Having completed all the codal formalities and taking into consideration the evidence on record, the trial Court convicted & sentenced the petitioner-convict to undergo simple imprisonment for a period of six months each for the commission of offences punishable u/ss 279 and 304-A IPC, by way of impugned judgment of conviction and order of sentence dated 14.2.2012.

(3.) Aggrieved thereby, the appeal filed by the petitioner-convict was dismissed as well, by the appellate Court, by virtue of impugned judgment dated 14.9.2012.