(1.) THE present revision petition has been filed against the judgment dated 20.01.2006 passed by learned Sessions Judge, Fatehgarh Sahib dismissing the appeal filed by the present petitioner -convict against the judgment of conviction and order of sentence dated 15.07.2005 passed by learned Additional Chief Judicial Magistrate, Fatehgarh Sahib vide which the petitioner has been convicted for the offences punishable under Sections 279 and 304 -A of Indian Penal Code (for short 'IPC') and sentenced as under: -
(2.) AFTER completion of investigation, report under Section 173 of the Code of Criminal Procedure was filed against the petitioner -convict. He faced trial. He was convicted and sentenced by learned trial Court as aforementioned. Appeal filed by him against the judgment of conviction and order of sentence was also dismissed by learned Sessions Judge, Fatehgarh Sahib.
(3.) I have gone through both the judgments rendered by learned Courts below. Same are based on evidence. There is nothing as to why this Court should interfere in the judgment of conviction as passed by learned trial Court and as affirmed by learned appellate Court.