RAMESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAMESH Kumar was convicted under Section 304-A of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs. 5000/- or in default of payment of fine to undergo further rigorous imprisonment for two months by Shri B.R. Garg, Judicial Magistrate Ist Class, Ludhiana vide order dated 18.10.1996 in case FIR No. 419 dated 27.10.1991 under Section 304-A of the Indian Penal Code of Police Station, Sadar, Ludhiana.

(2.) HIS appeal to the Court of Sessions failed. Learned Additional Sessions Judge, Ludhiana vide order dated 25.9.1998 dismissed the appeal without any tinkering with the judgment/order of the learned Magistrate.

(3.) ACCUSED was charged under Section 304-A of the Indian Penal Code. He pleaded not guilty to the charge and claimed trial.