CHANDRASEKAR Vs. STATE

JUDGEMENT

(1.) THE petitioner was tried in C.C. No. 176 of 1983 on the file of the Judicial First Class Magistrate, Dharmapuri for the following offences: (1) Section 304-A Indian Penal Code (two counts); (2) Section 337 Indian Penal Code and (3) Section 279 Indian Penal Code. The trial Court found the petitioner guilty as charged and sentenced him to undergo rigorous imprisonment for one year under each count for the offence under Section 304-A, IPC and undergo rigorous imprisonment for six months of the offence under Section 337 I.P.C. No separate sentence was imposed for the offence under Section 279, I.P.C. The aggrieved petitioner preferred C.A. No. 106 of 1984 before the Court of Session, Dharampuri at Krishanagiri. The learned Appellate Judge concurring with the findings rendered by the trial magistrate dismissed the appeal.

(2.) IN this revision, the petitioner challenges the correctness of the conviction recorded and the sentence imposed.

(3.) I have heard Mr. R. Shanmughasundaram, learned Additional Public Prosecutor on all these contention. To appreciate the contentions of the learned Counsel it will be necessary to set out the prosecution case in brief.