VIRENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Virender Singh son of Shri Jagmal Singh, resident of village Kothal Kalan, Tehsil and District Mahendergarh has filed the present revision petition challenging judgment dated 24.10.2005 passed by learned Sessions Judge, Narnaul, whereby the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 10.7.2004 passed by learned Judicial Magistrate 1st Class, Mahendergarh in case FIR No. 127 dated 16.5.1995 under Sections 279 and 304 -A IPC, registered at Police Station Mahendergarh, was dismissed.

(2.) THE trial Court vide judgment and order dated 10.7.2004 had convicted and sentenced the petitioner to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1,000/ - for the offence under Section 304 -A IPC and in default of payment of fine, to further undergo imprisonment for a period of three months. The petitioner was also sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500/ - for the offence under Section 279 IPC and in default of payment of fine, to further undergo imprisonment for a period of 15 days. However, both the sentences were ordered to run concurrently.

(3.) THE aforesaid FIR was registered against the petitioner. On the basis of investigation, challan was presented against him in the Court. Copy of challan was supplied to the petitioner -accused free of costs as envisaged under Section 207 Cr.P.C. Thereafter, the accused was charge -sheeted by the trial Court for commission of the offences under Section 279 and 304 -A IPC vide order dated 17.11.1995 to which he pleaded not guilty and claimed trial.