IMAMUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The convict-revisionist herein became charged for commission of an offence constituted under Ss. 279 IPC, and, 304-A of IPC. After conclusion of trial, upon Criminal Case No.495 of 2005, the learned Judicial Magistrate Ist Class, Gurgaon, through a verdict made thereons, on 24/10/2011 made a verdict of conviction, qua the afore drawn charges, hence upon the convict. Through a separate sentencing order recorded, on 25/10/2011, the Convicting Court, sentenced the accused to undergo simple imprisonment, for a term extending 6 months, and, also sentenced him to pay a fine of Rs.500.00 qua the charge drawn against him under Sec. 279 IPC. Furthermore, upon the convict making default in depositing the above imposed fine amount, thereupon, the learned Convicting Court sentenced him, to undergo further simple imprisonment, for a term extending upto one month. Moreover, qua a charge drawn under Sec. 304-A IPC, the learned trial Judge concerned, imposed upon him, sentence of simple imprisonment extending upto a term of 2 years, and, also imposed upon him sentence of fine comprised in a sum of Rs.2,000.00, and, in default of payment of fine amount, the learned trial Judge sentenced the convict to undergo simple imprisonment for a period extending upto three months. All the sentences were ordered to run concurrently.

(2.) The convict-petitioner herein preferred an appeal against the afore made verdict before the learned Sessions Judge, Gurgaon. The learned Sessions Judge, Gurgaon through a verdict made on 2/5/2012, upon Criminal Appeal No.60 of 18/11/2011, declined relief to the aggrieved-convict, and, rather proceeded to affirm the verdict of conviction imposed upon him, by the learned trial Judge concerned, and, also affirmed the consequent therewith sentence(s) (supra), as became imposed, upon the convict-petitioner, by the learned trial Judge.

(3.) The aggrieved-convict has instituted the instant Criminal Revision Petition bearing No.1482-2012, before this Court hence against the concurrent verdicts of conviction, and, consequent therewith sentences (supra), as become imposed upon him by both the learned Courts below.