RAJBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was tried for committing the offences under Ss. 279 and 304-A IPC. Vide judgment and order dtd. 3/2/2007 passed by the learned Sub Divisional Judicial Magistrate, Amloh, the petitioner was found guilty for the aforesaid offences and was sentenced to undergo RI for six months under Sec. 279 IPC and RI for one year under Sec. 304-A IPC and to pay a fine of Rs.2000.00 and, in default of payment of fine, to further undergo RI for one month.

(2.) Aggrieved against the judgment and order passed by the learned trial Court, the petitioner preferred an appeal before the learned Sessions Judge, Fatehgarh Sahib. However, vide judgment dtd. 28/7/2009, the learned Sessions Judge, Fatehgarh Sahib, dismissed the appeal, thereby affirming the judgment and order passed by the learned trial Magistrate.

(3.) Still aggrieved, the petitioner has preferred the present revision petition before this Court.