SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) This Revision petition has been filed to call for the records and set aside the Judgement made in Crl.A.No.112 of 2016 dtd. 18/4/2017, passed by the learned II Additional District and Sessions Judge, Salem and confirming the Judgement made in C.C.No. 208 of 2010 dtd. 17/10/2016 passed by the learned Judicial Magistrate -I, Mettur.

(2.) The petitioner/accused was convicted for the offence under Sec. 279 IPC, and sentenced to pay a fine of Rs.500.00 and in default to suffer one month Simple Imprisonment, for the offence under Sec. 337 (4 Counts) IPC sentenced to pay a fine of Rs.500.00 for each count and in default to suffer one month Simple Imprisonment and for Sec. 304-A IPC and sentenced to undergo two years Simple Imprisonment and to pay a fine of Rs.5000.00, and in default to suffer three months Simple Imprisonment, by the Judgement dtd. 17/10/2016 passed in C.C.No.208 of 2010. Against the Judgement of the trial Court, the petitioner filed an appeal in C.A.No.112 of 2016 before the II Additional District and Sessions Judge by the Judgement dtd. 18/4/2017 dismissed the Appeal and confirmed the trial Court's Judgement and conviction.

(3.) The Prosecution in order to establish its case examined P.W.1 to P.W.16 and marked Ex.P.1 to Ex.P.11. The petitioner examined D.W.1 and D.W.2 of his side.