BEER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, the revisionist Beer Singh has challenged his conviction under Section 279, 337 and 304-A IPC. The conviction was recorded in FIR No.212 lodged on 26.09.1996 at Police Station Khol, District Rewari. The Chief Judicial Magistrate, Rewari vide judgment dated 09.12.2002 convicted the petitioner and sentenced him to undergo the following imprisonment:-

(2.) Today, during the course of arguments, learned counsel for the petitioner had confined his prayer only to the quantum of sentence.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel appearing for the State of Punjab.