IN RE: D. NARASIMHA AIYAR Vs. STATE

JUDGEMENT

(1.) RULE 39(1) (b) of the Traffic Rules runs thus : "No person shall ride a cycle on any road in any other manner than on the saddle.

(2.) ADMITTEDLY , the petitioner was riding not on the saddle but on the carrier behind the saddle and above the wheel. He is therefore guilty of the offence with which he has been charged.

(3.) THE petitioner was rightly convicted and the sentence cannot be said to be excessive. The petition is dismissed.