CHANDRANATHAN Vs. COMMISSIONER AMBATTUR MUNICIPALITY

JUDGEMENT

(1.) HEARD both the parties

(2.) THE above revision is directed against the order dated 5.10.95 in C.C.No.756 of 1993 on the file of the learned Judicial Magistrate, Ambattur, wherein, the petitioner was convicted for the offences punishable under Sections 249 and 250 of the Tamil Nadu District Municipalities Act and imposed a fine of Rs.100 in default of which, two weeks simple imprisonment for the offence punishable under Section 249 of the Tamil Nadu District Municipalities Act, and with a fine of Rs.750 in default of which, ten weeks simple imprisonment, for the offence punishable under Section 250 of the Tamil Nadu District Municipalities Act.

(3.) TWO witnesses were examined as PW1 and PW2 and five documents were marked as Ex.Pl to Ex.P5 on behalf of the prosecution. Similarly, one witness, namely, DW1 was examined on the side of the petitioner as defence.