RAM MEHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in this criminal revision petition is to the judgment dated 13.07.2012 passed by the learned Additional Sessions Judge, Kaithal, whereby the appeal filed by the petitioner challenging the judgment of conviction dated 12.07.2011 and the order of sentence dated 13.07.2011, for the offences punishable under Sections 279 and 304-A, IPC recorded by the learned Judicial Magistrate Ist Class, Kaithal, was dismissed.

(2.) When this criminal revision came up for preliminary hearing before this Court on 16.08.2012 at that time, learned counsel for the petitioner submitted that he did not want to challenge the conviction of the petitioner. However, he submitted that the sentence awarded to the petitioner was on higher side, therefore, notice of motion was issued with regard to quantum of sentence only.

(3.) Though, the learned counsel for the petitioner has proposed not to challenge the conviction of the petitioner for the offences punishable under Sections 279 and 304-A, IPC, but to satisfy the conscience of this Court, the material available on the record has been re-scanned. With the consent of both the parties the criminal revision is being heard and decided at this stage.