BHAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ADMIT .

(2.) LEARNED Counsel submitted that the accused -Petitioner stands convicted by concurrent findings under Sections 279 and 304 -A IPC and has been awarded six months RI on the first count and one year RI with a fine of Rs. 500/ - on the second count. Learned Counsel further submitted that the fine amounts have already been deposited and the Petitioner is lodged in jail for the past one month.