BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By filing the present criminal revision, the petitioner has assailed the judgment dated 30.08.2005, vide which, the learned Addl. Sessions Judge, Muktsar, while reducing the sentence of the petitioner under Section 304-A of the Indian Penal Code, upheld the judgment dated 08.09.2004, passed by the learned Sub Divisional Judicial Magistrate, Muktsar, whereby, the petitioner was convicted under Section 279 and 304-A of the Indian Penal Code (for short 'IPC'). He was sentenced to undergo RI for a period of six months and to pay fine of Rs. 200/-; in default of payment of fine, to further undergo RI for one month. He was further sentenced to undergo RI for a period of two years and to pay fine of Rs. 300/-; in default of payment of fine, to further undergo RI for two months. The fine under Section 304-A IPC, was maintained by the appellate Court.

(2.) The prosecution case as set out from the judgment of trial Court is as under:-

(3.) The accused/petitioner was charged sheeted under Section 279 and 304-A IPC, to which he pleaded not guilty and claimed trial.