SAKTHI SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the judgment dtd. 28/4/2022 in S.C.No.18 of 2019 on the file of the learned Principal Sessions Judge, Perambalur.

(2.) The appellant, an ex-serviceman, was convicted and sentenced by the trial court as detailed below:- <IMG>JUDGEMENT_48_LAWS(MAD)11_2025_1.jpg</IMG>

(3.) According to the prosecution, the appellant, on attaining superannuation from the Military service, was working as a security officer in the Ramco Cement Factory at Ariyalur. On 10/5/2018 after his duty, he had taken his Hyundai Verna car bearing Registration No.TN46 S 4594 to Trichy junction, where he consumed alcohol along with his friends and thereafter, he proceeded to his native. At 00.10 hours on 11/5/2018, while he was driving his car in a rash and negligent manner in the Trichy-Chennai National Highway, about 200 metres in the north of Perambalur four-road overbridge, opposite to one Om Sakthi Workshop, the appellant's car had hit the centre median.