PALANISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Criminal Revision Case is against the Judgment of Additional Sessions Judge, Fast Track Court No-I, Salem in Criminal Appeal No. 156 of 2002 dated 27. 05. 2004, confirming the Judgment of Judicial Magistrate No. I, Attur in C. C. No. 254 of 2002 dated 20. 06. 2002.

(2.) THE petitioner has been convicted under Section 279 I. P. C. to pay a fine of Rs. 500/- in default, to undergo rigorous imprisonment for one month and also convicted under Section 304 (a) I. P. C. sentencing him to undergo simple imprisonment for six months and also to pay a fine of Rs. 5,000/-, in default, to undergo rigorous imprisonment for one month.

(3.) HEARD the learned counsel for the petitioner as well as the learned Government Advocate.