- (1.) AMARDEEP Singh has directed the present revision petition against the judgment dated 17.12.2013 passed by Additional Sessions Judge, Ludhiana, vide which the appeal preferred by the petitioner/appellant against the judgment dated 16.08.2011 passed by Judicial Magistrate Ist Class, Ludhiana, was dismissed.
(2.) BRIEFLY stated, the petitioner was sent to face trial for an offence punishable under Sections 279/337/338/427/304 -A of the Indian Penal Code (in short "the IPC") vide FIR No. 32 dated 22.02.2005 registered at Police Station Dehlon, District Ludhiana. In nut -shell the allegations against the petitioner are that on 24.02.2005 while driving his Zen car bearing registration No. PB -25B -4488 in a rash and negligent manner, he caused accident with motorcycle bearing registration No. PB1 -10BG - 5533, resulting in death of Amar Singh.
(3.) THE learned trial Court, after appraisal of the evidence, convicted the petitioner under Sections 337 and 304 -A IPC, vide judgment of conviction and order of sentence dated 16.08.2011 and sentenced him to undergo rigorous imprisonment and fine as under : - "U/S 337 IPC : - Rigorous imprisonment for two months with fine of Rs.500/ - and in default of payment of fine the convict will further undergo rigorous imprisonment for 15 days. U/S 304 -A IPC : - Rigorous imprisonment for two years with fine of Rs.5000/ - and in default of payment of fine, the convict will undergo further rigorous imprisonment for six months." Aggrieved against the judgment of conviction and order of sentence dated 16.08.2011, the petitioner preferred the appeal and vide judgment dated 17.12.2013 passed by Additional Sessions Judge, Ludhiana, the said appeal was dismissed. Still feeling aggrieved against the judgment dated 16.08.2011 passed by JMIC, Ludhiana and judgment dated 17.12.2013 passed by ASJ, Ludhiana, the petitioner has preferred the present revision petition.;