RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Raj Kumar Petitioner herein stands convicted by the learned Sub-Divisional Judicial Magistrate, Dalhousie, District Chamba in criminal case No. 85-1/90 for the offence under Sections 279 and 304A of the Indian Penal Code. He has been sentenced to undergo simple imprisonment for one year and a fine of Rs. 1,000/'- for the offence under Section 304A and simple imprisonment for a period of three months under Section 279 of the Indian Penal Code.

(2.) On appeal filed by the Petitioner before the learned Sessions Judge, Chamba, his conviction and sentence so imposed by the trial Magistrate stand affirmed by judgment dated 4.12.1998.

(3.) The Petitioner by way of this revision petition has challenged the correctness and validity of his conviction and sentence imposed on him by the two Courts below.