DEEPAK MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was convicted by the trial Court vide judgment dated 20.11.2009 under Sections 279,337,304-A IPC and was sentenced as under: <FRM>JUDGEMENT_1311_LAWS(P&H)7_2013_1.html</FRM>

(2.) Thereafter, judgment of the trial Court was upheld by learned Additional Sessions Judge, Sangrur as appeal filed by the petitioner was dismissed.

(3.) After loosing before both the Courts below, the petitioner has filed the present revision petition to challenge his conviction and sentence.