HEM RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD the learned counsel for the revisionist and the learned Assistant Advocate General, Punjab, for the State of Punjab.

(2.) THE revisionist was convicted under Sections 279, 337 and 304-A, Indian Penal Code. He was sentenced to suffer rigorous imprisonment for 1- 1/2 years and to pay a fine of Rs. 1000/- and, in default of payment of fine, to undergo further rigorous imprisonment for two months, under section 304-A. Indian Penal Code. He was sentenced to undergo rigorous imprisonment for three months under Section 279 IPC and for the same period under section 337 IPC. The sentences awarded were ordered to run concurrently.

(3.) THE notice was served on the respondent through the learned Advocate General, Punjab, for the State of Punjab.