CHELLAKANNAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) CRIMINAL Revision Case is filed against the judgment dated 9.3.2006 in Crl.A.No.243 of 2005 on the file of the Additional District Court, Fast Track Court No.1, Coimbatore, against the judgment dated 11.5.2005 in C.C.No.274 of 2004 on the file of the Judicial Magistrate No.2, Udumalpet.

(2.) THE trial Court convicted the revision petitioner/accused for the offence under Section 279 IPC and sentenced him to undergo two weeks' simple imprisonment and to pay fine of Rs.500/-, in default to undergo one week simple imprisonment; he was also convicted for the offence under Section 337 IPC and sentenced to undergo one month simple imprisonment and to pay fine of Rs.500/-, in default to undergo one week simple imprisonment and he was also convicted for the offence under Section 304-A IPC and sentenced to undergo six months' simple imprisonment and to pay fine of Rs.4,500/-, in default to undergo two months' simple imprisonment.

(3.) THE trial Court, after framing charges, and after considering the oral evidence of P.Ws.1 to12 and documentary evidence of Exs.P-1 to P-10, convicted and sentenced the accused as stated above, against which, the revision petitioner/accused preferred appeal and the first appellate Court modified the sentence in respect of the conviction under Section 304-A IPC and confirmed in other respects, against which, the present Crl.R.C. is preferred by the revision petitioner/accused.