MARI @ AUTO MARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present appeal has been directed against the conviction and sentence awarded by the learned Additional District and Sessions Judge [Fast Track Court No.III], Chennai in S.C.No.400 of 2008 dated 16.12.2009.

(2.) The appellant herein is the sole accused in the above said case. After concluding the trial, the learned Additional District and Sessions Judge [Fast Track Court No.III], Chennai, convicted him for the offences under Sections 341 and 323 I.P.C. and sentenced to undergo one week imprisonment with a fine of Rs. 500/- for the offence under Section 341 I.P.C. and to undergo one week imprisonment with a fine of Rs. 1,000/-, in default to undergo one week imprisonment for the offence under Section 323 I.P.C. Now, against the said conviction and sentence, the present appeal has been preferred by the appellant praying to set aside the same.

(3.) The case of the prosecution in the Trial Court, is as follows: