Kanwaljit Singh Ahluwalia, J. - (1.) Aforementioned revision petition has been preferred on behalf of petitioner under Section 401 of the Code of Criminal Procedure, 1973 to assail the judgment dated 06.12.2013 passed by the Court of Additional Chief Judicial Magistrate, No. 2, Srimadhopur, District Sikar, whereby petitioner was held guilty of offences under Sections 279 and 304-A I.P.C. and under Section 146/196 of the Motor Vehicles Act, and was sentenced as under:- For offence under Section 279 I.P.C., six-months rigorous imprisonment with a fine of Rs. 1000/-. In default thereof, to further undergo fifteen-days imprisonment. For offence under Section 304-A I.P.C., two-years rigorous imprisonment with a fine of Rs. 20,000/-. In default thereof, to further undergo four-months imprisonment. For offence under Section 146/196 of the Motor Vehicles Act, one-month simple imprisonment with a fine of Rs. 1000/-. In default thereof, to further undergo seven-days simple imprisonment.
(2.) Both the sentences were ordered to run concurrently.
(3.) Aggrieved against the same, petitioner had preferred an appeal. The Lower Appellate Court, vide its judgment dated 22.09.2014 upheld the conviction and affirmed the sentenced awarded by the trial Court.;