T.V.NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition was filed by an accused in C.C No.1115/96 on the file of the Judicial first Class Magistrate's Court, Koyilandy. He has been convicted for offences punishable under Ss. 279 and 337 of Indian Penal Code. The Magistrate sentenced him to pay a fine of Rs.1000.00 for the offence under Sec. 279 of Indian Penal Code and also to pay a fine of Rs.500.00 for an offence under Sec. 337 of Indian Penal Code. The appeal preferred by him also has been dismissed. Challenging these, this revision petition has been filed.

(2.) I perused the order. The concurrent finding is based on evidence. The revision petitioner/accused is a driver of an autorikshaw involved in the accident. Consequent upon the rash and negligent driving PW1- a pedestrian suffered injury. She spoke about the aggressive manner of driving by the revision petitioner. PW2-the daughter of the injured person, also spoke about the incident. PW4 is an independent witness, who also identified the accused and narrated the incident.

(3.) In conclusion, I find no reason to interfere with the fact findings. However, the revision petitioner is given three months time to pay the fine amount.