KUMAR Vs. STATE

JUDGEMENT

(1.) THIS criminal revision has been preferred against the judgment of conviction and sentence dated 26.08.2009, made in C.A.No.290/2008, on the file of the Additional District cum Fast Track Court No.I, Erode, whereby the accused was convicted for the offence punishable under Section 304A I.P.C. (4 counts) and sentenced him to undergo one year rigourous imprisonment for each counts and to pay a fine of Rs.5,000/- for each counts, totally Rs.20,000/-, in default in payment to undergo three months' rigourous imprisonment and the sentence was ordered to be run concurrently, confirming the judgment of conviction and sentence dated 07.10.2008, made in C.C.No.324/2003, on the file of the District Munsif cum Judicial Magistrate's Court, Perunthurai.

(2.) THE case of the prosecution is as follows:

(3.) CHALLENGING the conviction and sentence passed by both the Courts below, the learned counsel for the petitioner submitted the following points for consideration: