AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner was tried by the Court of learned Sub Divisional Judicial Magistrate, Phillaur in a case arising out of FIR No.15 dtd. 11/1/2013 registered at Police Station Phillaur, District Jalandhar under Sec. 279, 337, 338, 427 and 304-A IPC. After conclusion of trial, petitioner was convicted vide judgment dtd. 17/11/2017 under Ss. 304-A, 279, 337 and 338 IPC. Vide a separate order of the even date, he was sentenced as under: - U/s Sentence RI Fine In Default 279 IPC 06 months - - 337 IPC 06 months - - 338 IPC 01 year Rs.500.00 20 days 304-A IPC 02 years Rs.1000.00 01 month

(2.) Against the afore-said judgment of conviction and order of sentence, petitioner preferred appeal but the same was dismissed by the Court of learned Additional Sessions Judge, NRI Cases, Jalandhar on 4/4/2022.

(3.) It is against the afore-said concurrent finding of conviction that petitioner has filed this revision.