KARAM SINGH Vs. STATE OF UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 13.1.2017 passed by learned Sessions Judge, Chandigarh vide which he had dismissed an appeal preferred by accused against judgment of conviction and order of sentence dated 29.9.2015 passed by learned Judicial Magistrate Ist Class, Chandigarh vide which he had convicted accused for the offences under Sections 279, 304-A IPC and 3/181 of Motor Vehicle Act and sentenced him as under: Under Section Sentence Fine In default of payment of fine <FRM>JUDGEMENT_292_LAWS(P&H)12_2017_1.html</FRM>

(2.) All the sentences were ordered to run concurrently.

(3.) The accused-convict Karam Singh, who is petitioner before this Court prays that the revision be accepted, the impugned judgment of his conviction and order of sentence by Judicial Magistrate Ist Class, Chandigarh and judgment in appeal by Sessions Judge, Chandigarh be set aside and he be acquitted of the charge framed against him.