TULSA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE learned counsel for the petitioner frankly conceded that no appeal lies against the orders passed by the courts below and only revision lies to this court. On the oral request made by the learned counsel, this appeal is treated as a revision. The Registry shall make the changes accordingly.

(2.) TULSA Ram, petitioner, was convicted under Section 279 of the Indian Penal Code, by the trial Magistrate, vide order dated 14th October, 1992 and was sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 200/ -. In default of payment of fine he was ordered to undergo further rigorous imprisonment for one month. The petitioner was also convicted under Section 304-A of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000 and in default of payment of fine to undergo further rigorous imprisonment for two months. The Additional Sessions Judge, Hissar, vide order dated 9th July, 1993, dismissed the appeal filed by the petitioner.

(3.) THIS revision filed against the orders passed by the courts below was admitted only with regard to the sentence awarded to the petitioner as well as for consideration of the question of grant of probation to the petitioner.