MOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision petition has been filed against the judgment passed by learned Sub Divisional Magistrate, Phagwara convicting the petitioner under Sections 279, 304-A, 427 IPC. He has been sentenced as under:-

(2.) In appeal, Court of Sessions has affirmed the judgment while dismissing the appeal.

(3.) Brief facts of the case as noticed by the Court of Sessions are as under:-