RUDAR DUTT PURI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has challenged the judgment dated 6.3.2000 and the order of sentence dated 8.3.2000 passed by the Judicial Magistrate Ist Class, Kurukshetra, vide which he was convicted under Sections 279/337/304-A IPC. The petitioner was sentenced to undergo rigorous imprisonment for three months under Section 304-A and one month imprisonment each under Section 279 and 337 IPC along with fine to the tune of Rs. 500/-.

(2.) THE petitioner challenged the aforementioned judgment by filing an appeal in which the Additional Sessions Judge (Adhoc), Fast Track Court, Kurukshetra, vide judgment dated 28.9.2004 set aside the conviction of the petitioner under Section 337 IPC. However, the conviction of the petitioner under Section 304-A and 279 IPC was upheld. The sentence of the petitioner under Section 304-A IPC was reduced from rigorous imprisonment for three months to rigorous imprisonment for two months.

(3.) MR . Goripuria, learned DAG, Haryana, submits that the petitioner is guilty of having killed a young child of five years of age because of his rash and negligent driving and, hence, does not deserve any leniency.