V MURUGESAN Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal arises out of the judgment of conviction and sentence passed by VI Additional Sessions Court, Chennai, on 20.12.2002 in S.C.No.375 of 1999, convicting the appellant-accused for the offence under Section 304 (Part-2) IPC and sentencing him to undergo rigorous imprisonment for three years and also imposing a fine of Rs.3,000/-, in default, to undergo rigorous imprisonment for three months.

(2.) THE case of the prosecution is as follows:

(3.) LEARNED Amicus Curiae appearing for the appellant-accused further submitted that the accused is a driver, there is no motive and it is only accidental fall and the accused has not committed any offence. He prayed for setting aside the conviction and sentence passed by the trial Court and acquitting the accused.