PAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present Criminal Revision Petition has been filed by petitioner Pawan challenging the judgment dated 03.03.2012 passed by the learned Sessions Judge, Jind, whereby the appeal filed by the petitioner, impugning his conviction and sentence recorded by the learned Additional Chief Judicial Magistrate, Jind, for the offences punishable under Sections 279 and 304-A of the Indian Penal Code, was dismissed.

(2.) The present Criminal Revision Petition came up for preliminary hearing before this court on 14.02.2013 and at that time learned counsel for the petitioner opted not to challenge the verdict of guilt recorded by both the courts below against the petitioner. However, he submitted that keeping in view the totality of the circumstances of the case, the sentence awarded to the petitioner was on higher side, therefore, notice of motion was issued with regard to the consideration of quantum of sentence only.

(3.) Though the counsel for the petitioner did not opt to challenge the conviction of the petitioner yet to satisfy the conscience of this court and to part complete justice to the petitioner, the material available on record has been re-scanned with the valuable assistance of the learned counsel for the petitioner and that of the learned counsel representing the State.