ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision case has been filed under Sec. 397 read with 401 Cr.P.C., by the accused in C.C.No. 256 of 2010 which was pending on the file of the learned Judicial Magistrate, Nagapattinam, wherein by Judgment dtd. 25/6/2012, the present petitioner, who was the sole accused was convicted for offence under Ss. 279, 338 and 304(A) IPC and was sentenced to undergo one year simple imprisonment for two counts, under Sec. 304A IPC and separate sentence was not imposed under Sec. 279 IPC in view of Sec. 71 IPC and also to pay a fine of Rs.1,000.00, in default to undergo one month simple imprisonment for offence under Sec. 338 IPC.

(2.) The petitioner herein questioned that particular conviction and sentence and filed Crl.A.No. 28 of 2012 and the learned District and Sessions Judge, Nagapattinam, by Judgment dtd. 9/6/2014 had dismissed the Criminal Appeal and had confirmed both the conviction and sentence imposed by the learned Judicial Magistrate No.II, Nagapattinam. Aggrieved by the said Judgment, the petitioner, who is the accused, has filed the present Criminal Revision Case.

(3.) Heard arguments advanced by Mr. Swami Subramaniam, learned counsel for the petitioner and Mr. E.Raj Thilak, learned Additional Public Prosecutor appearing for the State.