ASHA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT criminal revision has been preferred by the petitioner against judgment dated 24.02.2015 passed by learned Addl. Sessions Judge, Palwal, dismissing the appeal filed by the petitioner against the judgment of conviction dated 11.09.2013 and order of sentence dated 12.09.2013 passed by learned Additional Chief Judicial Magistrate, Palwal vide which the petitioner has been convicted for offences punishable under Sections 279, 337 and 304 -A of the Indian Penal Code (hereinafter referred to as the "IPC") and sentenced as under: - -

(2.) ALL the sentences were ordered to run concurrently.

(3.) AFTER investigation, challan was presented against the petitioner. Charge was framed under Sections 279, 337 and 304 -A IPC. Petitioner pleaded not guilty and claimed trial.