VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition is directed against the judgment passed by the Additional District and Sessions Judge (Fast Track Court), Dindigul, in C.A. No. 7 of 2008, dated 06.08.2008.

(2.) The case of the prosecution is that on 09.07.2003 at 13.15 hours the accused drove the tractor TN60-Z-4978 in a rash and negligent manner and dashed against the deceased Chola Raja, resulting which the deceased died on the spot. The Inspector of Police attached to Viru Veedu Police Station filed a final report under Section 304(A) IPC against the accused examining the witnesses.

(3.) In the trial court, 10 witnesses were examined, 7 Exhibits were marked. When the accused was questioned about the incriminating circumstances, he denied the same. The trial court convicted the revision petitioner/sole accused for the offence under section 304(A)IPC and sentenced him to undergo SI for one year and to pay a fine of Rs. 2,000/- under Section 304(A) IPC, in default SI for one month. Aggrieved by the judgment passed by the trial court, the revision petitioner/accused filed an appeal in C.A. No. 7 of 2008, which was heard by the Additional District and Sessions Judge (Fast Track Court), Dindigul. The first appellate Court confirmed the findings of the trial court and modified the conviction and sentence into 3 months SI and confirmed the fine imposed by the trial court. Hence, this criminal revision.