NATESAN Vs. STATE

JUDGEMENT

(1.) The convicted accused is the revision petitioner herein.

(2.) (a).The respondent police has filed a charge sheet for the alleged offence under Sec. 304(a) of IPC and 279 of IPC against the accused in Crime No. 43 of 2014 and the same was taken up on file as C.C.No.76 of 2014 by the learned Judicial Magistrate No.I, Mettur. After the trial the learned Magistrate has convicted the accused in C.C.No.76 of 2014 for the offence under Ss. 279 and 304(a) of IPC and sentenced him as under:

(3.) Heard Mr.N.R.Elango, learned Senior Advocate, appearing for Mr.R.Vivekananthan, learned counsel for the revision petitioner/accused and Mr.S.Vinoth Kumar, learned Public Prosecutor for the respondent and perused the materials placed on record.