RAM ASRA Vs. STATE OF H P

JUDGEMENT

(1.) The Petitioner challenges his conviction under Sections 279 and 304-A of the Indian Penal Code. Petitioner Ram Asra and one Gurmukh Singh were convicted by the trial Court to undergo sentence of imprisonment for various terms:

(2.) Two appeals were preferred, one by the Petitioner herein and second by the other accused Gurmukh Singh.

(3.) Learned Presiding Officer, Fast Track Court, acquitted Gurmukh Singh, but convicted the Petitioner and reduced the period of imprisonment to three months.