SAKTHI SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Miscellaneous Petition is filed to suspend the sentence passed by the learned Sessions Judge, Perambalur in S.C.No.18 of 2019 dtd. 28/4/2022 and enlarge the petitioner on bail pending the disposal of the above Criminal Appeal.

(2.) Heard the learned Counsel for the petitioner and learned Government Advocate (Criminal Side) for the respondent.

(3.) The learned counsel for the petitioner would submit that the evidence on record in this case the petitioner is not within the four corners of the judgment's of the Hon'ble Supreme Court, whereby, the accidents are to be treated for the offence under Sec. 304(ii) IPC and therefore, he would submit that there was not even materials to convict the petitioner under Sec. 304-A.