BIRBAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have gone through one record of the case with the assistance of learned Deputy Advocate General, Haryana.

(2.) In this case, the accident took place on 3.2.1984. Since then the petitioner has been facing protracted criminal proceedings. Nothing has been placed on record by the respondent to show that the petitioner has committed any similar offence after the conviction was recorded. At the time of conviction, the petitioner was 35/36 years of age. No useful purpose would be served by sending the petitioner to prison at this stage.

(3.) In view of the above, sentence of imprisonment is reduced to the period already undergone by the petitioner.