IN RE: N. ABIMANNU Vs. STATE

JUDGEMENT

(1.) THIS is an appeal against the conviction of the Appellant for offences punishable under Section 338, I.P.C., Section 337 (2 counts) I.P.C. and Section 116 of the Motor Vehicles Act. The charge against the Appellant was that on 23rd September, 1973 at about 7 p.m. he drove the car bearing registration number MYV -5605 in a rash and negligent manner and knocked down three persons, viz., Sehumar, Gopalaswamy and Vijayalakshmi, and then hit a stationary lorry, and thereafter, only stopped the car. Sehumar sustained grievous injuries while the other two sustained simple injuries.

(2.) AFTER the appearance of the Appellant and the furnishing of copies to him, the learned Magistrate questioned him and has recorded the plea of guilt made by the accrued and convicted him under the various charges and sentenced him to undergo rigorous imprisonment for three months and a fine of Rs. 200/ - for the conviction under Section 338 , I.P.C. and a fine of Rs. 100/ - each for the convictions under Ss.337 (2 counts) I.P.C. and Section 116 of the Motor Vehicles Act. From out of the fine amounts certain amounts have been ordered to be given as compensation to the injured persons.

(3.) FROM the records it is seen that the learned Magistrate has made the following endorsements in the record: