KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CONVICT Kashmir Singh has filed this revision petition challenging his conviction and sentence recorded by both the courts below.

(2.) PETITIONER was tried in FIR No. 111 dated 9.9.2008 for offences under sections 279 and 304-A IPC. Learned trial Magistrate vide judgment and order dated 18.2.2012 convicted the petitioner for the said offences and sentenced him to undergo rigorous imprisonment for two years and to pay Rs. 1000/- under section 304-A IPC and to undergo rigorous fine of imprisonment for six months under section 279 IPC but both the sentences were ordered to run concurrently. In appeal preferred by the petitioner, learned Sessions Judge vide judgment dated 17.9.2012 maintained conviction of the petitioner but reduced his sentence of imprisonment from two years to one year for offence under section 304-A IPC while maintaining remaining part of the sentence for both the offences. Feeling aggrieved, the convict has filed this revision petition.

(3.) COUNSEL for the petitioner did not challenge the conviction of the petitioner but prayed for leniency in the quantum of sentence stating that the petitioner is facing the trial including appeal and revision for more than 4 1/2 years and he is the only bread earner of the family comprising of his wife and two minor children besides himself.