Rekha Mittal, J. - (1.) THE present petition lays challenge to the judgment passed by the Courts below whereby the petitioner has been convicted and sentenced for offence punishable under Section 304 -A of the Indian Penal Code (in short 'IPC').
(2.) ON March 10, 2014 notice of motion was issued limited to hear the parties on quantum of sentence. Counsel for the petitioner contends that in view of the character and antecedents of the petitioner coupled with the period of pendency of criminal proceedings as well as period of actual custody for about 11 months, the substantive sentence awarded to the petitioner may be reduced to the period already undergone.
(3.) CUSTODY certificate filed in the Court is taken on record.;