PALANIVEL Vs. THE STATE

JUDGEMENT

(1.) The conviction and sentence passed in C.C.No.84 of 2012 by the learned Judicial Magistrate, Manapparai, Trichy District, as confirmed in C.A.No.79 of 2012 by the learned First Additional District Judge, Trichy, are being challenged in the present Criminal Revision Case.

(2.) The revision petitioner herein is a driver in the Tamil Nadu State Transport Corporation. On 01.02011, at about 04.30 p.m., while he was driving the bus bearing Registration No.TN-45-N-2410 from Manapparai to Thuvarankurichi, hit a cyclist by name Raman and thereby caused his death. Hence, he he has been charged for offence under Section 304-A IPC and tried by the learned Judicial Magistrate, Manapparai in C.C.No.84 of 201

(3.) Before the Trial Court, 8 witnesses were examined and 7 exhibits were marked.