SURESH KUMAR S/O.PRABHAKARAN Vs. STATE

JUDGEMENT

(1.) THE petitioner was held concurrently guilty and convicted of the offence punishable under Sec.279 and 304A of IPC. He was sentenced to S.I for three months and to pay Rs.1,000.00 as fine for the offence under Sec.279 of IPC. This revision is directed against the said conviction and sentence.

(2.) THE accident took place on 14.06.1993 at about

(3.) PW 1 to PW12 were examined and Exts.P1 to P12 were marked.