NIRVAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner was tried of the charges under Sections 304 -A and 279 of the Indian Penal Code (IPC) for driving mini bus No. PB -02 -A -9921 of M/s Sandhu Bus Service, rashly and negligently on a public highway, resulting into taking two innocent lives. The petitioner was convicted of both the charges and awarded sentence to undergo rigorous imprisonment for two years and to pay fine of Rs. 2000/ -, in default to undergo simple imprisonment for 15 days under Section 304 -A IPC and six months of rigorous imprisonment and to pay fine of Rs. 1000/ -, in default to undergo simple imprisonment for seven days under Section 279 IPC, by the trial Court. Both the sentences were to run concurrently.

(2.) THE aforesaid conviction and sentence awarded by the trial Court was upheld by the learned appellate Court.

(3.) THE petitioner has filed instant revision for challenging the concurrent findings recorded by the courts below.