VIJAY KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT criminal revision has been preferred by the petitioner against judgment dated 24.02.2012 passed by learned Additional Sessions Judge, Jalandhar dismissing the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 09.02.2011 passed by the learned Judicial Magistrate Ist Class, Jalandhar vide which the petitioner has been convicted for offences punishable under Sections 279 and 304-A of the Indian Penal Code (hereinafter referred to as "IPC" in short) and sentenced as under: Section Sentence 279 IPC To undergo rigorous imprisonment for a period of three months. 304-A IPC To undergo rigorous imprisonment for a period of two years and pay a fine of Rs.1000/-. In case of non-payment of fine to further undergo rigorous imprisonment for a period of one month.

(2.) BOTH the sentences were ordered to run concurrently. Fine was paid.

(3.) AFTER investigation, challan was presented against the petitioner. Charge was framed under Sections 279, 338 and 304-A IPC. Petitioner pleaded not guilty and claimed trial.