NARAIN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) - Heard the learned counsel for the parties.

(2.) Instant revision petition has been filed by the petitioner against the judgment dated 23.09.1999 passed by learned Additional Sessions Judge, Pali (for short 'the appellate court') whereby, while upholding the conviction and sentence of the petitioner recorded by the Chief Judicial Magistrate, Pali under Sec. 279, 304A and 337 Penal Code vide judgment and order 06.06.1997 passed in Criminal Case No. 435/1991, the sentence and fine for offence under Sec. 304A Penal Code was reduced to the period of one year rigorous imprisonment along with fine of Rs. 5,000.00 and in default of payment of fine to further undergo three months imprisonment. The learned trial Court had convicted the accused-petitioner Narain Singh for offence under Sections 279, 304A and 337 I.P.C. and sentenced as under:- <FRM>JUDGEMENT_31_LAWS(RAJ)6_2016.html</FRM>

(3.) The sentence awarded to the petitioner by the learned trial court under Sec. 304A Penal Code was reduced by the appellate court as under:- <FRM>JUDGEMENT_31_LAWS(RAJ)6_2016(1).html</FRM>