MAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this judgment, I propose to dispose of two cases viz. Criminal Appeal No. 1172-SB of 1999 (Makhan Singh v. State of Punjab) and Criminal Revision No. 191 of 2000 (Gurmit Kaur v. Makhan Singh) as both arise out of the same judgment of learned Sessions Judge dated 29.11.1999, vide which Makhan Singh appellant-herein stands convicted and sentenced as under :

(2.) IN short, the prosecution story runs thus :

(3.) GURMIT Kaur widow of Dilbagh Singh driver has come up in revision praying for enhancement of the sentence as also the fine awarded by the trial Court.