Jarnail Singh @ Gora vs State Of Punjab
2022 Latest Caselaw 981 P&H

               In the High Court for the States of Punjab and Haryana
                                At Chandigarh


                                                       CRR-1066-2021 (O&M)
                                                       Date of Decision:-24.2.2022



     Jarnail Singh @ Gora                                             ... Petitioner

                                       Versus

     State of Punjab                                                 ... Respondent



     CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



     Present:-    Mr. K.S. Godara, Advocate for the petitioner.

                  Mr. Anmol Singh Sandhu, AAG, Punjab.

                  (proceedings conducted through video conferencing)

                                       *****

GURVINDER SINGH GILL, J.(Oral)

1. The petitioner has approached this Court challenging judgment dated

16.8.2021 passed by learned Additional Sessions Judge, Fatehgarh Sahib,

whereby an appeal filed by the petitioner against judgment and order of

sentence dated 30.9.2016 passed by learned Judicial Magistrate 1st Class,

Amloh, has been dismissed and conviction of the petitioner for offences

punishable under Sections 279 and 304-A of Indian Penal Code has been

upheld.

2. Today, at the very outset, learned counsel for the petitioner has submitted that

he does not challenge the findings as regards conviction and restricts his

submission to reduction of sentence only.

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                                       (2)                      CRR-1066-2021 (O&M)

3. I have heard the learned counsel and have also perused the impugned

judgments.

4. The findings as regards the conviction recorded by the Courts below cannot

be said to be perverse in any manner and have been recorded after due

appreciation of the evidence on record. As such, the conviction of the

petitioner for offence under Sections 279 and 304-A of Indian Penal Code is

upheld. However, as far as the sentence imposed upon the petitioner is

concerned, this Court finds that there is some room for reduction of sentence

particularly keeping in view the fact that he is not a previous convict. As

such, the sentence as imposed upon the petitioner is reduced from 1 year to 9

months. The fine shall, however, remain unaltered.

5. The revision petition stands disposed off to the limited extent as indicated

above as regards reduction in sentence only.

     24.2.2022                                             ( Gurvinder Singh Gill )
     pankaj                                                     Judge


     Whether speaking /reasoned       Yes / No

     Whether Reportable               Yes / No




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