RAJWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER was tried in case FIR No. 116 dated 8.6.2001 registered at Police Station Sadar, Jalalabad, under Sections 304-A, 279, & 427 IPC.

(2.) THE trial Court convicted and sentenced the petitioner under Section 279 IPC to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1,000/-, in default whereof to further undergo rigorous imprisonment for one month.

(3.) PETITIONER was further convicted and sentenced under Section 427 IPC to undergo rigorous imprisonment for six months and to pay a fine of Rs. 1,000/-, in default whereof to further undergo rigorous imprisonment for one month.