KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is undergoing substantive sentence of one year awarded by the learned trial court, as upheld by the learned appellate Court under Sections 279 and 304-A of Indian Penal Code for having driven Jeep bearing registration No. RJ-18C-3640 rashly and negligently on 16.7.2000 and for causing accident, resulting into death of Anil and Vikram. The petitioner was awarded three months RI under Section 279 IPC with fine of Rs. 200/- while for committing an offence under Section 304-A IPC, imprisonment for one year with a fine of Rs. 800/- was awarded. In default of payment of fine, he was directed to undergo further rigorous imprisonment for one month. All the sentences were to run concurrently. Fine is stated to have been paid by the convict before the trial court.

(2.) THROUGH the instant petition, a challenge has been laid to the judgments of conviction and sentence returned by two of the Courts below.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel on the quantum of sentence. It has been contended by learned counsel for the petitioner that the petitioner has under gone the agony of protracted trial and thereafter of appeal for about 9 years and he is behind the bars for about three and a half months. That apart, it has been pleaded that the family of the deceased has already been compensated by the learned Motor Accident Claims Tribunal vide a separate award. Thus leniency has been sought. Undisputedly, the occurrence pertains to the year 2000 and since then the petitioner has suffered agony of trial as well as the appeal before the appellate Court below. There is nothing which is suggestive of the fact that after his release on bail, the present petitioner has acted in manner prejudicial to law an order or that he is again found involved in similar type of offence.