KIRPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been filed under section 401 Cr.P.C. (in short the Code against the judgement dated 19th July, 1991 passed by the learned trial court and the judgement dated 18th September, 1995 passed by the learned Additional Sessions Judge, Karnal.

(2.) THE learned trial Court by this judgement dated 19th July, 1991 convicted the petitioner under sections 279, 337 and 304 A of the Indian penal Code. The learned trial Court sentenced the petitioner to undergo RI for one year under Sections 279 and 304 -A I.P.C. and pay a fine of Rs. 1,000/ - (in default of payment of fine to undergo R.I. for one month) and R.I. for six months and to pay a fine of Rs. 250/ - under sections 279/337 I.P.C. Both the sentences were to run concurrently. The petitioner filed an appeal against the aforesaid judgement passed by the learned trial Court and the said appeal was dismissed by the learned Additional Sessions Judge, Kamal vide his judgement dated 18th September, 1995.

(3.) NOTICE of this petition was issued to the State of Haryana on 31st October, 1995 for today but the notice was limited on the point of sentence only.