RANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in the criminal revision petition is to the judgment dated 26.11.2014 passed by learned Additional Sessions Judge, Fast Track Court, Rupnagar, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offence punishable under Section 304-A, IPC, recorded by learned Chief Judicial Magistrate, Rupnagar, was dismissed.

(2.) When the criminal revision petition came up for preliminary hearing before this Court on 06.02.2015 at that time learned counsel for the petitioner restricted his prayer with regard to quantum of sentence of the petitioner only and as such, Hon'ble the Co-ordinate Bench passed the following order:-

(3.) Learned counsel for the petitioner submits that out of Rs. 1,25,000/- (Rupees one lac and twenty five thousand only) as mentioned in the order dated 06.02.2015, a sum of Rs. 60,000/- (Rupees sixty thousand only) has been deposited before learned Chief Judicial Magistrate, Rupnagar, for disbursement to the legal heirs of Kulwinder Kaur (since deceased). He further contends that the petitioner is a first offender and the accident, in which Kulwinder Kaur had died, had not taken place intentionally and that the petitioner, Ranbir Singh, has already suffered the agony of trial, the appeal and the present criminal revision petition for more than seven years. He has also suffered incarceration for two months and fifteen days. In addition to the above, the petitioner has also deposited Rs. 60,000/-(Rupees sixty thousand only) before learned Chief Judicial Magistrate, Rupnagar, for disbursement to the legal heirs of Kulwinder Kaur (since deceased) and as such, his substantive sentence may be reduced to the period already undergone by him.