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Judgment
5 paragraphs · 233 wordsPritpal Singh, J.
The petitioner Rajinder Singh has been convicted under section 304 A, Indian Penal Code, and sentenced to undergo one year and six months rigorous imprisonment and to pay a fine of Rs. 2000/.
This revision petition filed by him against his conviction and sentence was admitted to consider the matter of sentence.
The petitioner is a young man of 25 years and is a first offender. He has already undergone more than two months rigorous imprisonment. Section 304A, Indian Penal Code, under which he has been convicted, entails a maximum imprisonment of two years. Having regard to the antecedents of the petitioner, his age and the nature of offence, it is ordered that he be released on probation for a period of two years on his entering into a bond in the sum of Rs. 5,000/ with one surety in the like amount to the satisfaction of the trial Court to appear and receive sentence when called upon during the period of probation and in the meantime to keep the peace and be of good behaviour. The fine, if deposited by him, be refunded to him. The petitioner is, however, directed under section 5 of the Probation of Offenders Act to pay compensation of Rs. 4,000/ to the heirs of the deceased Hari Ram.
With this modification in the order of sentence the revision petition stands dismissed.