P SARAVANAN Vs. STATE

JUDGEMENT

(1.) In this Revision Petition, the accused in S.T.C.No.2174 of 2012 on the file of the learned Judicial Magistrate, Kumbakonam, Thanjavur District challenges his conviction and sentence awarded to him. The accused belongs to a place at Kumbakonam in Thanjavur District. It is alleged that on 09.07.2012, at about 6.00 p.m., near the Kumbakonam Government Bus Depot, to the annoyance of public, he scolded in obscene language. R.Sudha, Sub Inspector of Police, Kumbakonam West Post Station brought him to the police station. She gave a complaint. She is the complainant. She herself investigated the case. She had recorded statement under Sec. 161 of Crimial P.C. Kumar and C. Machendran, who are the then Special Sub-Inspector of Police concluding her investigation, she filed a final report under Sec. 173(2) of Crimial P.C. to the effect that he appears to have committed an offence under Sec. 294(b) of Crimial P.C. It is pertinent to note that the revision petitioner was arrested. He was released on station bail. The learned Magistrate took cognizance, on the final report, on 10.07.2012. Mr. N. Sundararajan Associates filed a Memo of appearance through them. The revision petitioner filed an admission petition admitting the offence. It is pertinent to note that the admission petition is in a printed form. It was filled by the learned Advocate and it was also signed by the revision petitioner.

(2.) As directed, the entire case records in S.T.C.No.2174 of 2012 has been submitted by the learned Judicial Magistrate, Kumbakonam and it was perused.

(3.) As per the S.T.C. extracts, on the same day, the accused seems to have been questioned and he stated to have voluntarily admitted the offence and the learned Judge convicted him under Sec. 294(b) of I.P.C. and sentenced to pay a fine of Rs.300.00, in default to undergo one week simple imprisonment.