SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The revisionist, Surinder Singh has challenged his conviction under Section 279, 337 and 304-A IPC. The conviction was recorded in FIR No.169 lodged on 12.05.2005 at Police Station Sadar, Amritsar. The Chief Judicial Magistrate, Amritsar convicted the petitioner and sentenced him to undergo rigorous imprisonment for 02 years along with a fine of Rs.500/- for the offence punishable under Section 304-A IPC and rigorous imprisonment for a period of 06 months under Section 279 and 337 IPC alongwith a fine of Rs.500/- each. The judgment was affirmed by the Addl. Sessions Judge, Amritsar vide order dated 05.04.2014. The petitioner was taken in custody to undergo the remaining part of sentence.

(2.) On 28.05.2014, learned counsel for the petitioner had confined his prayer only qua the quantum of sentence and notice of motion limited to that extent was issued.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel appearing for the State of Punjab.