E. JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the petitioner/sole accused as against the conviction and sentence passed by the learned Judicial Magistrate Noil, Karur, in C.C.No. 251 of 2006, dated 07.08.2014, confirmed by the learned Sessions Judge, Mahalir Neethimandram (Fast Tack Mahila Court), Karur in C.A.No. 34 of 2014, dated 30.11.2015.

(2.) The revision petitioner was tried for the offences under Sections 279 and 304(A) (2 counts) IPC, before the learned Judicial Magistrate No.11, Karur, and the trial Court, in conclusion of the trial, found him guilty, convicted and sentenced to undergo simple imprisonment for three months for the offence under Section 279 of IPC and to undergo simple imprisonment for One year for the offence under Section 304(A) (2 counts) of IPC. The petitioner preferred an appeal before the Court of Sessions and the same was taken in C.A.No.88 of 2015 and was dismissed by order, dated 04.07.2016 by the learned III Additional District Judge, Tiruchirappalli, confirming 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 29.10.2005, at about 10.30 P.M., near Thada Kovil bus stop, Karur - Dindigul NH-7 bye-pass road, at that time a lorry bearing Regn. No.TN-28-Q-0525 driven by the petitioner in north to south direction with loaded eggs in a rash and negligent manner, while trying to overtake the lorry loaded with paper bearing regn. no. KA-01-AC-4559 and directly dashed a Eicher lorry bearing regn. no.TN-33-X-9394 came from south to north, fire accident was happened. In the said accident, the victims Saravanan and Selvam who travelled in Eicher lorry sustained burn injuries and died on the spot. Based on the complaint given by PW1, the case in Crime No.291 of 2005 was registered by the respondent Police for the offence under Sections 279 and 304(A)(2 counts) of IPC. The respondent Police, after investigation, has filed the final report and both the Courts below have convicted the petitioner/accused as stated supra.