VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present revision petition has been filed against the judgment dated 3.10.2002, passed by the learned Additional Sessions Judge, Patiala. Vide the said judgment of learned ASJ, the judgment and order dated 5.5.2000, passed by learned Judicial Magistrate, 1st Class, Patiala, convicting and sentencing the petitioner to undergo rigorous imprisonment for one year and to pay fine of Rs. 500/ - under Section 304A of the Indian Penal Code and to undergo RI for six months under Section 279 of IPC, was confirmed. The facts of the case has been reflected in para No. 2 of the impugned judgment and order dated 5.5.2000, which are as under: - -

(2.) AFTER completion of the investigation, the challan was presented in the Court. The accused was charged under Sections 279/304A of the Indian Penal Code, to which he did not plead guilty and claimed trial.

(3.) WHEN examined under Section 313 of the Code of Criminal Procedure, the accused -petitioner denied all the incriminating circumstances appearing in the prosecution evidence against him and pleaded false implication. In defence, he examined DW1 Wazir Chand, DW2 Karamjit Singh and closed the evidence.