RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner, aggrieved by the impugned order dated May 15, 1999, has preferred this revision petition as the learned Magistrate has committed the case to the Court of Sessions under Section 304 IPC.

(2.) THE case relates to the year 1993. Vide FIR No. 141 dated July 24, 1993, a case under Section 304A IPC was registered against Rajinder Singh petitioner. As a prima -facie case under Section 304A IPC was made out, the petitioner was charged thereunder and the case was adjourned for prosecution evidence.

(3.) THE learned Magistrate, after considering the submissions made by both the sides, came to the conclusion that the case falls under Section 304 IPC and not 304 -A IPC, and thus committed the case to the Court of Sessions vide the impugned order, which is under challenge in this revision petition.