CHAMAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Chaman Lal was convicted for the offence under Section 304-A of the Indian Penal Code by Chief Judicial Magistrate, Faridkot on 25.8.1993 and he was sentenced to undergo rigorous imprisonment for a period of one year and required to pay a fine of Rs. 1000/- and in default of payment of fine to undergo R.I. for a period of four months. His appeal was dismissed by Additional Sessions Judge Faridkot on 23.12.1993. However, the period of imprisonment was reduced to six months. Aggrieved against it, the present revision has been preferred. On 1.2.1994 it was admitted only regarding the quantum of sentence.

(2.) On behalf of the revisionist it has been brought on record that a sum of Rs. 13,000/- has been paid to the widow of the deceased as a kind of monetary assistance. This amount has also been accepted by the aforesaid widow whose affidavit has also been placed on record.

(3.) In the circumstances of the case while the finding of guilt is affirmed, the substantive sentence is reduced to the period already undergone inasmuch as the appellant had been in District Jail, Faridkot Since 23.12.1993. He be released if not required in any other case, With this modification the present revision stands disposed of. Petition disposed of accordingly.