(1.) This Criminal Revision Case is directed against the judgment in C.A. No. 44 of 2021 of the learned IV Additional District & Sessions Judge, Madurai, confirming the conviction recorded by the learned Judicial Magistrate No.II, Madurai in C.C. No. 538 of 2011, while modifying the sentence.
(2.) The occurrence relates to a road traffic accident on 11/10/2011 at about 9.45 a.m. near Royal Court, Melaveli Road, Madurai, resulting in injuries to P.W.1 Suresh Kumar and the death of his wife Mary Clara Pushpam. Gist of the Trial Court Judgment in C.C. No. 538 of 2011:
(3.) The learned Trial Court framed charges under Ss. 279, 338, 304-A IPC and Sec. 134(a)(b) r/w 187 Motor Vehicles Act,1988 (herein after reffered to as "M.V Act"). On the prosecution side, P.Ws.1 to 11 were examined and Exs.P1 to P12 marked. No defence evidence was adduced.
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