RAMESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A successful prosecution for the offences punishable under Sections 279 and 304A of the Indian Penal Code, before the learned Magistrate below, ended in conviction of the revision petitioner herein, convicting him for six months simple imprisonment under Section 279 and two years under Section 304A of the Indian Penal Code, followed by a fine of Rs. 2000/ -, in Criminal Case No. 513 -I/05, with the default clause, having been affirmed in appeal by the Court of Sessions in Criminal Appeal No. 2 of 2007.

(2.) BY the medium of this revision petition, the convict/petitioner has questioned the judgments passed by both the Courts below.

(3.) THE said unfortunate incident was reported by Vijender Singh to the police and FIR came to be registered under the aforesaid Sections, which set the police in motion.