GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This revision petition is directed against the orders of the courts below whereby the present petitioner was convicted by, the trial court under sections 279 and 304A of the Indian Penal Code. He was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- and in default of payment of fine to further undergo rigorous imprisonment for three months under section 304A whereas under section 279 of the Indian Penal Code, he was directed to undergo rigorous imprisonment for six months. Both the substantive sentences were ordered to run concurrently by the trial Magistrate.

(2.) Appeal against the order of the trial magistrate was dismissed by the AddI. Sessions Judge, Ropar vide his order dated 21st of July,1992 and conviction and sentence passed by the trial Magistrate was maintained. PUNJAB Page 2 of 2

(3.) Aggrieved against the order of the courts below the convict has filed this present petition. The same was admitted only for considering question of sentence awarded to the petitioner as well as the question whether the petitioner can be given the benefit of Probation of Offenders Act.