PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated November 21, 1992 passed by Additional Sessions Judge, Patiala in Criminal Appeal No. 49-T of 23.1.1991/92 filed by Paramjit Singh, petitioner herein, against the judgment dated 10.1.1991 passed by Judicial Magistrate 1st Class, Nabha thereby covicting him under Section 304A of the Indian Penal Code and sentencing him to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 500/-, in default of payment of fine, to further undergo rigorous imprisonment for two months.

(2.) LEARNED Counsel for the petitioner has pointed out certain infirmities in the statements of Sohan Singh PW11 and Jarnail Singh PW10 with regard to time of the accident; identity of the driver; and date on which the offended tempo was taken into possession. These infirmities are not material and do not render the impugned judgment incorrect, irregular, improper much less illegal and, therefore, no fault can be found'. The same is affirmed.

(3.) I have taken into consideration the following facts: