HARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present revision petition has been filed against judgment dated 29.8.2012 passed by learned Additional Sessions Judge, Ferozepur, dismissing appeal filed by present petitioner-accused against judgment dated 29.8.2012 passed by learned Judicial Magistrate Ist Class, Fazilka, in FIR No.372 dated 26.11.2005, under Sections 279, 337, 304-A IPC, registered at Police Station Fazilka, convicting and sentencing petitioner- accused as under:

(2.) I have heard learned counsel for the petitioner-accused and have gone through both the judgments passed by learned Courts below. The same are based on evidence. It cannot be said that any illegality or material irregularity has been committed by learned Courts below warranting interference by this Court.

(3.) IN view of the aforementioned facts, I am of the view that petitioner deserves some leniency in the quantum of sentence. Hence, the present revision petition is partly accepted. While affirming the judgment of conviction as passed by learned trial Court and as affirmed by learned appellate Court, the order of sentence is modified to the extent that period of Meenu 2013.08.31 17:01 I attest to the accuracy and integrity of this document chandigarh imprisonment for the offence under Section 304-A of IPC is reduced from one year six months to one year while maintaining the other sentences. Disposed of accordingly.