PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision filed by the petitioner against the concurrent orders of conviction and sentence of the Courts below whereby he was sentenced to undergo imprisonment for the commission of offence under Sections 279, 337 and 304-A IPC as under:- <FRM>JUDGEMENT_225_LAWS(P&H)9_2016.htm</FRM>

(2.) All the sentences were ordered to run concurrently. On 05.12.2012 when the case come up for hearing, learned counsel for the petitioner has stated that he would not press this petition on merits but argue on sentence. He has further argued that the petitioner is a first offender and was young when the accident took place. The petitioner has undergone 11 months imprisonment out of the total sentence of one year and has learnt his lesson and is eligible for probation. Learned counsel for the petitioner further prays that benefit of Section 4 of the Probation of Offenders Act be granted to him since the offences are such for which this benefit can be granted.

(3.) Learned DAG has accepted that the claim of the petitioner for probation can be considered.