Alok Singh, J. - (1.) PETITIONER was found guilty and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 5,000/ -for the commission of offence under Section 304 -A IPC and in default of payment of fine to further undergo simple imprisonment for two months by Judicial Magistrate Ist Class, Gurdaspur, vide judgment dated 3.3.2010.
(2.) THE appeal filed by the accused/revisionist was dismissed and judgment passed by the learned trial Court was upheld by learned Appellate Court/Additional Sessions Judge (Adhoc) Fast Track Court, Gurdaspur, vide judgment dated 8.3.2011. Learned Counsel for the Petitioner states that he is not pressing this revision on merit and is not challenging the conviction of the accused under Section 304 -A IPC. Learned Counsel has argued that this Court may enhance the compensation/fine and may consider to reduce the sentence for the period already undergone. Learned Counsel for the accused/Petitioners agrees to pay Rs. 15,000/ - as compensation over and above the compensation under the Motor Vehicles Act.
(3.) MR . Jaspreet Singh, AAG, Punjab, states that Petitioner/revisionist is the first time offender and no other criminal case is pending against him. He further submits that the Petitioner/accused has already undergone about one month 28 days.;