BATCHA Vs. STATE

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in C.C.No.102 of 2019 dtd. 7/9/2012 on the file of the learned District Munsif-cum- Judicial Magistrate, Mettupalayam and in Crl.A.No.271 of 2012 dtd. 11/2/2013 on the file of the learned Principal District and Sessions Judge, Coimbatore, the petitioner, who is the appellant in the above referred appeal is before this Court by filing this Criminal Revision Petition to check the correctness of the judgments rendered by the Courts below.

(2.) The petitioner / appellant herein is the sole accused in C.C.No.102 of 2019 on the file of the learned District Munsif-cum- Judicial Magistrate, Mettupalayam. By a judgment dtd. 7/9/2012, the learned District Munsif-cum-Judicial Magistrate, Mettupalayam, convicted the revision petitioner for an offence under Sec. 279 of IPC and sentenced to undergo one month Rigorous Imprisonment and to pay a fine of Rs.200.00, in default to undergo one week Simple Imprisonment. Further, he was convicted for the offence under Sec. 304-A of IPC and sentenced to undergo one year Rigorous Imprisonment and to pay a fine of Rs.1,000.00, in default to undergo one month Simple Imprisonment.

(3.) Challenging the same, the petitioner filed an appeal before the learned Principal District and Sessions Judge, Coimbatore, in Crl.A.No.271 of 2012, wherein the learned Principal District and Sessions Judge, Coimbatore, affirmed the findings arrived at by the learned District Munsif-cum-Judicial Magistrate, Mettupalayam and dismissed the appeal. Aggrieved over the same, the petitioner is before this Court with this revision petition.