AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AMARJIT Singh son of Joginder Singh resident of Dayalpur, District Patiala was tried for the offences punishable under Sections 279 and 304 -A IPC in case FIR No.350 dated 2.12.1994 registered at Police Station Sadar Patiala. He was convicted by Mr. Preeti Sahni, the then Judicial Magistrate 1st Class, Patiala and was sentenced to undergo R.I. for 6 months and to pay fine of Rs.500/ - and in default of payment of fine to undergo further R.I. for 15 days under Section 304 -A IPC and to undergo R.I. for 3 months under Section 279 IPC. Both the sentences were ordered to run concurrently. He filed appeal against the judgment and sentence order, both dated 15.1.2000. His appeal was dismissed on 12.9.2000 by Sh. M.S. Chauhan, the then Additional Sessions Judge, Patiala.

(2.) THIS revision petition has been filed with the prayer that the judgment of conviction and the sentence order of both the courts below be set aside and the petitioner be acquitted of the charge framed against him under Sections 279 and 304 -A IPC in the aforesaid case.

(3.) THE investigation revealed mat petitioner Amarjit Singh was rash and negligent in his driving and he caused the death of Dayal Singh by striking the truck against the his cycle. Challan was put in the court against him for the offences punishable under Sections 279 and 304 -A IPC.