MURALI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition has been filed to set aside the conviction and sentence passed against the petitioner on 11.11.2016 in C.A.No.41/2015 on the file of the learned District and Sessions Judge at Tiruvarur, confirming the order dated 25.09.2015 made in C.C.No.103/2014 on the file of the learned District Munsif-cum-Judicial Magistrate Court, Nannilam.

(2.) The Accused/revision petitioner was charged under section 304 A IPC for having caused the death of one Divagar @Dinesh by rash and negligent driving on the road of Thiruvaur to Mayiladurai on 21.07.2015 at about 9.30 am.

(3.) Case of the prosecution in brief:-