RAGHUNATHAN Vs. STATE

JUDGEMENT

(1.) The revision petitioner/accused has been convicted under Sections 279 and 304-A I.P.C. and sentenced to undergo simple imprisonment for six months under Section 304-A I.P.C. by the Judicial Magistrate No.VII, Coimbatore by judgment dated 27.05.2013 in C.C.No.263 of 2007. The same has been confirmed by the IV Additional District and Sessions Judge, Coimbatore by judgment dated 30.09.2013 in C.A.No.83 of 2013. Impugning the same, the present revision has been preferred.

(2.) The case of the prosecution is that the accused drove the vehicle bearing registration No.TN59 Y 6266 in Coimbatore - Palakkad main road on 08.02.2007 at about 6.30 P.M. in a rash and negligent manner and thereby hit one Ponmuthuramalingam causing his death and thereby committed the offences punishable under Sections 279 and 304-A IPC. Criminal complaint has been launched by PW1 Saravanan, friend of the deceased on the same date and after examining the witness and completing investigation, the final report had been laid against the revision petitioner/accused for the aforestated offences.

(3.) To sustain the charges levelled against the revision petitioner/accused, PWs 1 to 12 were examined and Exs.P1 to P8 were marked. On the side of the accused, no oral and documentary evidence has been adduced. No material object has been marked on either side.