SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present revision petition challenging judgment dated 16.12.2014 passed by learned Additional Sessions Judge, Jalandhar, whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 23.9.2013 passed by the Court of Sub-Divisional Judicial Magistrate, Phillaur in case FIR No.228 dated 29.12.2009 under Sections 279, 304-A and 427 IPC, registered at Police Station, Phillaur, District Jalandhar, was dismissed.

(2.) The trial Court vide judgment and order dated 23.9.2013 had convicted and sentenced the petitioner as under: U/S Sentence Fine In default 279 IPC Rigorous imprisonment for six months 304-A IPC Rigorous imprisonment for one year Rs.500/- 15 days It was, however, ordered by the trial Court that both the sentences shall run concurrently.

(3.) On the basis of said statement, aforesaid FIR was registered against the petitioner-accused and he was arrested. On his appearance before the trial Court, copies of documents were supplied to him as provided under Section 207 Cr.P.C.