BHERU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 5.8.1999 passed by the learned Additional Sessions Judge No. 2, Sri Gangana gar whereby he convicted the accused-petitioner-Bheru Singh under sections 304-A, 279, 337 Penal Code and sentenced to one year's simple imprisonment with fine of Rs. 1,000.00and in default to undergo 15 days further rigorous imprisonment under section 304-A IPC, fine of Rs. 500.00 and in default 7 days simple imprisonment under section 279 Penal Code and 3 months simple imprisonment with fine of Rs. 500.00 and in default to further undergo 7 days simple imprisonment under section 337 IPC.

(2.) Learned counsel for the petitioner does not challenge the factum of conviction. However, the learned counsel for the petitioner submits that looking to the facts and circumstances of the case as well as the age of the accused-petitioner, instead of awarding substantive sentence, the appellants may be saddled with financial burden. In the result, while maintaining the conviction of the petitioner the revision petition is partly allowed as indicated above. Revision partly allowed.