AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 122 wordsS.S. Nijjar, J.—I have gone through one record of the case with the assistance of learned Deputy Advocate General, Haryana.
In this case, the accident took place on 3.2.1984. Since then the petitioner has been facing protracted criminal proceedings. Nothing has been placed on record by the respondent to show that the petitioner has committed any similar offence after the conviction was recorded. At the time of conviction, the petitioner was 35/36 years of age. No useful purpose would be served by sending the petitioner to prison at this stage.
In view of the above, sentence of imprisonment is reduced to the period already undergone by the petitioner.
With the aforesaid modification in the sentence, revision petition is dismissed.