VENKATESAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision has been preferred against the judgment, dated 27-1-2005, made in CA No. 427 of 2004 on the file of the Additional Sessions Judge/ ftc II, Chennai, whereby the conviction and sentence imposed by the Chief Metropolitan Magistrate, dated 14-10-2004 in C. C. No. 10140 of 2001 has been confirmed.

(2.) MS. S. Shanthi, learned counsel appearing for the revision petitioner would contend that though there is a concurrent finding, the guilt against the revision petitioner has not been proved beyond reasonable doubt. According to her, the evidence is not sufficient to hold that the driver of the lorry, bearing Registration No. TNE 7484 was driven on 27-4-2001, at 11. 45 a. m. in a rash and negligent manner and caused motor accident, whereby the deceased sustained multiple injuries.

(3.) PER contra, Mr. R. Muniyappa Raj, the learned Government Advocate (crl. side)drew the attention of this Court to the evidence of the eye-witnesses and also corresponding documents marked on the side of the prosecution and contended that the prosecution has established the guilt against the revision petitioner/accused beyond reasonable doubt.