ARUCHAMY Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred the above revision challenging the judgment dtd. 17/11/2025 passed by the learned III Additional District and Sessions Judge, Dharapuram, in C.A.No.162 of 2022, confirming the judgment of the learned Magistrate convicting the petitioner for the offence under Ss. 279 of IPC, 1860, sentencing him to undergo three months S.I. and for the offence under Sec. 304(A) of IPC, 1860, was sentenced to undergo six months S.I. The instant petition has been filed to suspend the sentence imposed on the petitioner.

(2.) It is the case of the prosecution that on 26/1/2011, when the deceased was standing near a tea shop at Selampalayam Pirivu, the petitioner dashed the deceased while driving his car in a rash and negligent manner, due to which, the deceased sustained grievous injuries and succumbed to death. Thus the petitioner has committed the aforesaid offences.

(3.) The learned counsel for the petitioner submits that the petitioner is aged about 70 years and that neither the trial Court as well as the appellate Court has not properly appreciated the evidence on record in its true perspective. Hence, he prayed to suspend the sentence imposed on the petitioner.