N. CHANDRASEKARAN AND ANOTHER Vs. STATE

JUDGEMENT

(1.) THE revision petitioners 1 and 2 are respectively the bus driver and conductor working with the Tamil State Transport Corporation. They were tried for offences under Section 304 -A, IPC and both were sentenced to undergo rigorous imprisonment for one year each and were also required to pay a fine of Rs. 2,000/ - each, in default, to undergo simple imprisonment for three months, by judgment dated 11.7.2006 of the learned Judicial Magistrate No. 1, Virudhunagar in C.C.No. 162 of 2005. Against the conviction and sentence passed by the learned Judicial Magistrate No. 1, Virudhunagar, the revision petitioners have preferred C.A.No. 45 of 2006 before the learned Additional District and Sessions Judge, Fast Track Court, Virudhunagar, which was dismissed by such Court on 26.4.2007 and thereby the finding of conviction and sentence have been confirmed. Aggrieved thereby the appellants have preferred this revision.

(2.) THE facts of the case are succinctly set out in the judgment of the leaned Additional District and Sessions Judge, Fast Track Court, Virudhunagar and may be appropriately set out here under :

(3.) HEAR the learned counsel appearing for the revision petitioners and also the learned Government Advocate (Criminal Side).