RAJENDRAN Vs. INSPECTOR OF POLICE CHENNAI

JUDGEMENT

(1.) THIS Criminal Revision arises out of the judgment of conviction and sentence, dated 23.07.2008, in C.C.No.4584 of 2005, on the file of the III Metropolitan Magistrate, George Town, Chennai, whereby the revision petitioner/accused was convicted for the offence under Section 304-A I.P.C., sentenced to undergo six months and for the offence under Section 184 of Motor Vehicles Act, to pay a fine of Rs.200/-, in default, to undergo simple imprisonment for four weeks, confirmed by the conviction and sentence passed by the learned Additional Sessions Judge, dated 23.01.2009, in C.A.No.229 of 2008.

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

(3.) REFUTING the same, the learned Government Advocate (Crl. side) submitted that P.Ws.1 to 3 are eye witnesses and the identity of the accused has been proved by them. They have cogently deposed that how the accident was taken place. So the accident was occurred only due to the rash and negligent driving of the driver of the water tanker lorry. Hence he prayed for the dismissal of the revision.