M.RAJIV GANDHI Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed by the petitioner, seeking to suspend the sentence of imprisonment imposed on him in C.C.No.267 of 2020 by a judgment dtd. 30/12/2022 passed by the learned Judicial Magistrate No.I, Attur and confirmed by the learned I Additional District and Sessions Judge, Salem made in C.A.No.17 of 2023 dtd. 22/9/2023 and enlarge the petitioner on bail pending disposal of the above revision.

(2.) The petitioner was convicted by the trial Court in C.C.No.267 of 2020 by judgment dtd. 30/12/2022 and sentenced to undergo three months simple imprisonment and to pay a fine of Rs.500.00 for offence under Sec. 279 of IPC, to undergo one year simple imprisonment and to pay a fine of Rs.1000.00 for offence under Sec. 304-A of IPC. The sentences are directed to run concurrently. Aggrieved over the same, the petitioner preferred an appeal in C.A.No.17 of 2023 before the learned I Additional District and Sessions Judge, Salem. The learned Sessions Judge, by judgment dtd. 22/9/2023, dismissed the appeal confirming the conviction and sentence passed by the trial Court, against which, the petitioner preferred a revision in Crl.R.C.No.465 of 2024 before this Court along with suspension of sentence petition.

(3.) During trial, on the side of the prosecution, PW1 to PW8 examined and marked Exs.P1 to P7. On the side of the defence, no witnesses examined and no documents marked. On conclusion of the trial, the Trial Court on the evidence of witnesses and the materials produced, had convicted the petitioner as stated above, which was confirmed by the Appellate Court.