JAYARAJ Vs. THE STATE

JUDGEMENT

(1.) THE revision petitioner is the sole accused in C.C. No.45 of 2007 on the file of the Court of Judicial Magistrate, Aruppukkottai and he stood, charged, tried and convicted by the Court of the learned Judicial Magistrate, Aruppukkottai, vide judgment dated 23.09.2008, thus:

(2.) THE revision petitioner/accused, aggrieved by the said conviction and sentence, preferred an appeal in Crl.A.No.192 of 2008 on the file of the Court of the learned Principal Sessions Judge, Virudhunagar District at Srivilliputtur. The lower appellate Court, vide judgment dated 15.09.2012, confirmed the conviction and sentence passed by the trial Court and dismissed the appeal and challenging the legality of the same, the present Criminal Revision Case is filed.

(3.) P .W.11 was the Sub -Inspector of Police attached to Aruppukkottai Town Police Station and at about 01.00 a.m., on 28.10.2006, he received the information about the accident and proceeded to Aruppukkottai Government Hospital ad recorded the statement of P.W.1 and thereafter, came back to the Police Station and registered a case in Cr.No.802 of 2006. The recorded statement was marked as Ex.P.3 and the F.I.R was marked as Ex.P.4.