- (1.) The petitioner was tried for committing offences punishable under Sections 279, 338 and 304-A IPC. Vide judgment and order dated 7/8.6.2005, learned Sub-Divisional Judicial Magistrate, Bahadurgarh acquitted him of the charge under Section 304-A IPC. However, he was convicted for the remaining offences and sentenced as follows:- (i) Rigorous imprisonment for a period of three months and to pay a fine of Rs.500/- under Section 279; and (ii) Rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000/- under Section 338 IPC.
(2.) Both the substantive sentences of imprisonment were ordered to run concurrently. In default of payment of fine, he was ordered to undergo further rigorous imprisonment for two months.
(3.) Aggrieved of his conviction and sentence, the petitioner preferred an appeal. Vide judgment dated 16.4.2008, learned Additional Sessions Judge, Jhajjar while finding no merit in the appeal, dismissed the same. Still not satisfied, the petitioner preferred the present revision, which was admitted on 8.7.2008 and he was also granted the concession of bail during its pendency.;