- (1.) The epitome of the facts & evidence, unfolded during the course of trial, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that in the wake of statement (Ex.PW5/A) of complainant Rajinder Singh (PW5), the present case was registered against the petitioner-convict, by virtue of FIR, bearing No.324 dated 5.6.2006 (Ex.PW6/B), on accusation of having committed the offences punishable under sections 279 and 304-A IPC by the police of Police Station Sadar Patiala.
(2.) Having completed all the codal formalities and taking into consideration the evidence on record, the trial Court convicted and sentenced the petitioner-convict to undergo rigorous imprisonment for a period of one year, to pay a fine of Rs. 2000/ and in default of payment of fine, he was ordered to further undergo RI for two months for the commission of offence punishable under section 304-A IPC, by way of impugned judgment of conviction and order of sentence dated 22.11.2011.
(3.) Aggrieved thereby, although the appeal filed by the petitionerconvict was dismissed and the appellate Court maintained the impugned judgment of conviction and order of sentence of fine, but reduced the sentence of rigorous imprisonment from one year to nine months, by means of impugned judgment dated 10.9.2012.;