ANANDAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in c. A. No. 169 of 2003 on the file of the First Additional Sessions Judge, Chennai in which the learned Sessions Judge has confirmed the Judgment of the learned chief Metropolitan Magistrate in C. C. No. 2268 of 2002 wherein the accused, who is the revision petitioner herein, has been convicted and sentenced under section 304 (A) of IPC to undergo one year RI and a fine of Rs. 5000/- with default sentence and also convicted under Section 184 of the Motor Vehicles Act and a fine of Rs. 500/- with default sentence.

(2.) TAKING cognizance of the offence, the learned Chief metropolitan Magistrate has issued summons to the accused and on his appearance, copies under Section 207 of Cr. P. C were furnished to him and when the offence was explained to the accused, the accused pleaded not guilty.

(3.) WHEN incriminating circumstances were put to the accused, he denied his complicity with the crime. The accused has not examined any witness on his side.