PALANI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed aggrieved by the judgment made in Crl.A.No.54 of 2009 by the Principal Sessions Court, Krishnagiri, confirming the judgment of the learned District Munsif cum Judicial Magistrate, Uthangarai, Krishnagiri District, made in C.C.No.223 of 2006, insofar as, the conviction is concerned and modifying the sentence from one year to nine months Rigorous Imprisonment for offence under Section 304 A of IPC.

(2.) The case of the prosecution in brief:

(3.) A complaint was lodged by PW.1, who is the mother of the deceased Kaviya and based on the complaint, PW.9-Inspector of Police registered the FIR in Crime No.544 of 2006 for offences under Sections 279 and 304 A of IPC. PW.9-Inspector of Police, inspectd the place of occurrence and prepared the observation mahazar and also prepared a rough sketch which were marked as Exs.P3 and P7 respectively in the presence of the witness PW.