JUDGEMENT
Raj Rahul Garg, J. -
(1.)This is a revision petition instituted by Jaswant Singh son of Rattan Singh, driver of bus No. PB -09 -A -5400, who was held guilty for driving the aforesaid bus rashly and negligently thereby causing the death of Anokh Singh. Revisionist was held guilty for committing offence under Sec. 304 -A IPC, vide judgment dated 28.11.2000. Vide order on sentence of the even date, he was sentenced to undergo rigorous imprisonment for a period of two years and a fine of Rs. 500/ -; in default of payment of fine, to further undergo rigorous imprisonment for 15 days.
(2.)In appeal against the aforesaid judgment, learned Additional sessions Judge, Kapurthala maintained the conviction of revisionist recorded by the learned trial Court. Vide judgment dated 08.07.2004, the conviction recorded against the revisionist and the sentence awarded to him by the learned trial Court were affirmed.
(3.)Against the impugned judgment dated 08.07.2004, the revisionist Jaswant Singh has come up in this revision petition before this Court.
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