RAJAMOHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner/sole accused as against the conviction and sentence passed by the learned Judicial Magistrate No.1, Karur, in C.C.No.51 of 2013, dated 25.01.2016, confirmed by the learned Sessions Judge, Fast Track Mahila Court, Karur, in C.A.No.10 of 2016, dated 10.03.2016.

(2.) The revision petitioner was tried for the offence under Section 304(A) IPC before the learned Judicial Magistrate No.1, Karur and the trial Court, in conclusion of the trial, found him guilty, convicted and sentenced to undergo simple imprisonment for One year and to pay a fine of Rs.500/-,in default, to undergo simple imprisonment for six months for the offence he was stood charged. The petitioner preferred an appeal before the Court of Sessions and the same was taken in C.A.No.10 of 2016 and the same was modified by order, dated 10.03.2016 by the learned Sessions Judge, Karur, modifying the conviction and sentence imposed by the trial Court. Aggrieved by the orders of the Courts below, the petitioner has preferred this revision case.

(3.) The brief fact of the case is that on 30.05.2011, at about 03.20 p.m., in Pasupathipalayam police jurisdiction, Trichy - Karur main road, near Jesus medical shop, Gandhigram, when the deceased Chitra wife of Manoharan was waiting for bus, the petitioner/accused drove his car bearing regn. No. TN-47-U-7980 from east to west in a rash and negligent manner and dashed against the deceased said Chitra. In the said accident, the victim sustained injuries and died on the spot. Based on the complaint given by PW1, the case in Crime No.364 of 2011 was registered by the respondent Police for the offence under Section 304(A) of the IPC. The respondent Police, after investigation, has filed the final report and both the Courts below have convicted the petitioner/accused as stated supra.