RAM MURTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) CHALLENGE in this criminal revision petition is to the judgment dated 12.7.2003, passed by learned Additional Sessions Judge, Yamunanagar at Jagadhri, whereby the appeal filed by the petitioner challenging his conviction and sentence, for the offences punishable under Sections 279 and 304 -A, IPC, recorded by learned Judicial Magistrate Ist Class, Jagadhri, was dismissed after modification in the order of sentence.

(2.) AT the very outset learned counsel for the petitioner, Ram Murti, submits that in view of concurrent findings recorded by both the learned Courts below, she does not intend to challenge the conviction of the petitioner. However, she submits that in view of the fact that the occurrence is of 1994 and thereafter 20 years have lapsed; the petitioner is neither required nor involved in any other case; during trial and pendency of the appeal, the petitioner was released on bail, but he did not misuse the said concession; and that the petitioner is sole bread winner for his family, therefore, the petitioner be dealt with leniency so far as the sentence is concerned.

(3.) I have heard learned counsel for the parties and with their able assistance gone through the material available on record.