LAWS(P&H)-2022-5-258

VIPAN SINGH Vs. STATE OF PUNJAB

Decided On May 24, 2022
Vipan Singh Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The present revision petition has been preferred against the judgment of conviction and order of sentence dtd. 29/4/2017 passed by the Judicial Magistrate First Class, Amritsar whereby the petitioner has been convicted for commission of offences punishable under Sec. 279, 304-A and 427 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") in case bearing FIR No. 14 dtd. 16/1/2013 registered under Ss. 279, 304-A and 427 of the IPC at Police Station, Civil Lines, Amrtisar and has been sentenced as under:- <IMG>JUDGEMENT_258_LAWS(P&H)5_2022_1.jpg</IMG>

(2.) A further challenge is raised to the judgment dtd. 28/9/2021 passed by the Additional Sessions Judge, Amritsar whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence passed by the Judicial Magistrate First Class, Amritsar was partly allowed and conviction under Sec. 427 of the IPC was set aside. However, the judgment of conviction for offences punishable under Sec. 279 & 304-A of the IPC was upheld.

(3.) The case was listed for hearing on 31/3/2022, where counsel appearing on behalf of the petitioner submitted that she has instructions not to raise a challenge to the judgment of conviction and that she wishes to confine the prayer only to the extent of sentence. Accordingly, notice of motion was issued to respondent-State. Today, again the said prayer had been reiterated by the learned counsel representing the petitioner.