Alok Singh, J. - (1.) PETITIONER was found guilty under Section 304 -A of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 2,000/ -, in default of payment of fine to further undergo rigorous imprisonment for two months. The appeal preferred by the accused/revisionist was dismissed by learned Additional Sessions Judge, Moga/Appellate Court vide judgment dated 15.12.2010 and the order passed by the trial Court was upheld.
(2.) LEARNED Counsel for the Petitioner does not want to press the present revision on merit and requests that since Petitioner was found guilty under Section 304 -A IPC and maximum period of sentence awarded is one year, hence the Petitioner may be released on probation. Mr. Jaspreet Singh, learned Assistant Advocate General, Punjab, states that Petitioner/revisionist is the first time offender and no other criminal case is pending against him.
(3.) I have heard learned Counsel for the parties and gone through the record. The sword of damocles is not to hangover the head of the Petitioner for all times to come. He has suffered mental agony due to registration of this criminal case against them.;