KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Kashmir Singh son of Shri Daria Singh, resident of village Mandi Hazoor Wala, Tehsil and District Fazilka has filed the present revision petition challenging judgment dated 31.3.2015 passed by learned Additional Sessions Judge, Fazilka, vide which the appeal (criminal) preferred by the petitioner against the judgment of conviction and order of sentence dated 6.9.2014 passed by learned Judicial Magistrate 1st Class, Fazilka, was dismissed.

(2.) Learned Magistrate vide judgment dated 6.9.2014 convicted the petitioner for offence punishable under Ss. 279 and 304 -A IPC and vide separate order of that date sentence him as under:

(3.) However, both the sentences were ordered to run concurrently.