NIKHIL MIDHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM -17465 -2015

(2.) LEARNED counsel for the petitioner states that he only wants to pursue the present petition on the quantum of sentence. So the present petition is admitted qua the quantum of sentence.

(3.) PETITIONER Nikhil Midha has been held guilty and convicted for the offences punishable under Sections 279 and 338 of the Indian Penal Code, 1860 (here -in -after called 'IPC') for causing grievous injuries to respondent No.2 Sheenu Goel on 04.03.2008 by driving his Qualis car bearing registration No.HR -03D -4327 in a rash and negligent manner.