KAPIL DEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, the revisionist Kapil Dev has challenged his conviction under Section 279, 338 and 304-A IPC. The conviction was recorded in FIR No.208 lodged on 22.04.1999 at Police Station Sadar Karnal, District Karnal. The Judicial Magistrate Ist Class, Karnal vide judgment dated 17.08.2006 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 qua 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.