SUNDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The learned counsel for the petitioner has not challenged the conviction of the petitioner. He has simply prayed for mercy in the matter of sentence. In support of his contention he submits that the petitioner has a large family to support and the accident in question took place as bad as on 22.9.1988. The learned counsel for the respondent has no serious objection with regard to the reduction (sic).

(2.) Keeping in view the facts and circumstances of the case and without (sic) precedent for the future, the substantive sentence of the petitioner under Section 304-A I.P.C. is reduced to nine months which shall run (sic) with the other sentences. The benefit of the sentence already suffered by the petitioner shall be granted to him.

(3.) With this modification in the matter of sentence, the revision stands disposed of.