BALJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard the learned counsel for the parties and with their assistance have gone through the record of the case.

(2.) The learned counsel for the petitioner has not challenged the conviction. He has simply prayed for mercy in the matter of sentence as the occurrence took place on 12.11.1990 and since then the petitioner is suffering the vagaries of the criminal proceedings. The counsel appearing on behalf of the State has no serious objection to the reduction of sentence.

(3.) Resultantly, the sentence of the petitioner under Section 304-A of the Indian Penal is hereby reduced to six months which shall run concurrently with the sentence awarded under Section 279 I.P.C.