GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner faced trial for offence punishable under Section 279 and 304 -A IPC and was convicted and sentenced by the trial court as follows:

(2.) THE appeal filed by him was dismissed by the Sessions Judge, Fatehgarh Sahib and his conviction and sentence was maintained. In this revision petition the learned counsel for the petitioner has confined the relief only to the extent of leniency in the quantum of sentence without challenging the conviction of the petitioner on merits.

(3.) THE case of the prosecution in brief is that Balwinderjit Singh along with Kewal Singh son of Resham Singh proceeded from their village Akalpur to Chandigarh on motorcycle bearing registration No. PB -37 -C -5953. The complainant Prabhjot Singh son of Balwinderjit Singh along with his friend Harpal Singh also proceeded for Chandigarh on their motorcycle PB -37 -C -4553. They all have to got to Hemant Sood Travel Agent, Chandigarh. Balwinderjit Singh was a contractor working at Dubai and had come to India two years back.