SATBIR SINGH @ KALU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was tried for committing the offences under Sections 279, 304-A IPC. Vide judgment dated 14.6.2010 and order dated 15.6.2010, the learned Judicial Magistrate Ist Class, Gurgaon found him guilty for the offences under Sections 279 and 304-A IPC and sentenced to undergo RI for one year under Section 304-A IPC, whereas under Section 279 IPC, the petitioner was sentenced to undergo rigorous imprisonment for a period of six months.

(2.) Aggrieved there-against, the petitioner filed an appeal before the learned Additional Sessions Judge, Gurgaon. Vide judgment dated 22.11.2010, the learned Additional Sessions Judge, dismissed the appeal filed by the petitioner. However, keeping in view the compromise effected between the parties, the sentence imposed by the trial Court under Section 304-A IPC was reduced from one year to six months.

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