HARJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.3468 of 2015 For the reasons mentioned in the misc. application, delay of 318 days in filing the revision petition is condoned.

(2.) APPLICATION stands allowed. CRR No.349 of 2015

(3.) THE instant revision petition is directed against the judgment dated 18.12.2013 passed by the learned Additional Sessions Judge, Ludhiana affirming the judgment of conviction and order of sentence dated 31.3.2012 of the Judicial Magistrate Ist Class, Ludhiana, whereby the petitioner was convicted under Section 304 -A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 5,000/ - and in default of payment thereof, to undergo simple imprisonment for a period of 15 days.