S M KRISHNAN Vs. STATE RESERVE SUB-INSPECTOR

JUDGEMENT

(1.) This criminal revision case filed by the accused S.M. Krishnan, against the Judgment, dt. 13th July, 1982 in M.V. No. 1612 of 1981 on the file of the IV Metropolitan Magistrate, Saidapet, Madras, finding him guilty under R.449 of M.V. Rules read with Section 112 of the M.V. Act and Section 85, Cl.(1) read with Section 112 of the M.V. Act, convicting him thereunder and sentencing him, to pay a fine of Rs. 50 Rupees fifty only) in default simple imprisonment for two weeks under each of the two counts (Total Rs. 100). The accused-revision Petitioner herein was charged before the lower Court for offences under R.449 of the Tamil Nadu Motor Vehicles Rules, read with Section 112 of the M.V. Act and 86, Cl.(1) read with Section 112 of the Motor Vehicles Act for parking the Company van TMW 57 at Route No. 36-D bus stand and causing obstruction to the bus coming to the Terminus and also failing to produce the driving licence on 17th December, 1981 at 11:15 A.M. on Alandur Road.

(2.) The revision Petitioner was furnished with copies of all the records by the lower Court. He denied the offence when he was examined.

(3.) On behalf of the prosecution P.W.1, Raj Mohan, Sub-Inspector, J-4, Police Station was examined. Ex.P1 complaint to the Police, Ex.P2 copy of the Police notice, Ex.P3 letter writing by T.K. Ramaswami and Ex.P4 letter given by the accused was filed on behalf of the prosecution. The accused had examined himself as D.W.1. No document was filed on behalf of the accused.