S VENKATAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner in this case has been convicted under Sections 78 and 112, Motor Vehicles Act. The petitioner was prosecuted for an offence under Section 116 and the lower Court in effect finds that the offence under Section 116 has been made out but did not convict him very rightly for that offence as the mandatory procedure prescribed by Section 131 has not been complied with.

(2.) The lower Court, however, convicted the petitioner for an offence under Sections 78 and 112, as this was a minor offence to one under Section 116 and as from the evidence the minor offence could be said to have been made out.

(3.) The provision of law under which an accused charged with a major offence, can be convicted for a minor offence is Section 238, Criminal P. C. Mr. Govind Swaminadhan, the State Prosecutor, very rightly drew my attention to the wording of the Section 238. According to the section, when a person charged with an offence consisting of several particulars, a combination of some of which constitutes a minor offence and such combination is proved and the remaining particulars are not proved, then he can be convicted of the minor offence, though not charged with it.