JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Jagjit Singh had been convicted by the Addl. Chief Judicial Magistrate, Amritsar, under sections 304-A and 279 IPC and was sentenced to undergo imprisonment as under:-

(2.) The petitioner preferred appeal against the judgment of his conviction/sentence, which was dismissed by Sessions Judge, Amritsar, vide judgment dated 9.12.2014. Feeling aggrieved against the judgments of both the courts below, the petitioner has approached this court through the instant Criminal Revision.

(3.) Learned counsel for the petitioner at the outset states that he is limiting his prayer only to the extent of reduction in the sentence awarded and does not assail the judgment of conviction. He states that he is conscious that scope in the revision is very limited as evidence of the witnesses cannot be re-appreciated or re-evaluated.