SARAVANAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is directed against the judgment, dtd. 29/10/2015 passed by the I Additional District Judge (PCR), Tiruchirappalli, in C.A.No.70 of 2015, confirming the judgment, dtd. 1/9/2015 passed by the Judicial Magistrate, Manapparai, in C.C.No.250 of 2012.

(2.) The case of the prosecution is that on 5/4/2007 at about 8.15 hours, the deceased Subramani along with the witness Govindarajan as a pillion rider was riding in a two wheeler Bajaji CD TN-59-W-9878 on Valanadu-Kaikatti Road and when they were proceeding near Periyakulam Kalingi Bridge keeping left side of the road, a Government bus TN-W-1809 which was driven by the accused came in the opposite direction in a rash and negligent manner and dashed against the two wheeler and caused the accident and as a result of which, the Subramani died. The Inspector of Police attache to Valanadu Police Station has filed a final report against the accused examining the witnesses.

(3.) The trial court on proper appreciation of the entire materials on record both oral and documentary, convicted the revision and sentenced to pay a fine of Rs.500.00,in default to undergo simple imprisonment for one month for the offence under sec. 279 IPC; to pay a fine of Rs.500.00, in default to undergo simple imprisonment for one month for the offence under sec. 337 and to undergo rigorous imprisonment for one year and to pay a fine of Rs.1,000.00 in default to undergo simple imprisonment for 3 months for the offence under sec. 304-A IPC. Aggrieved by the judgment of the trial court, the petitioner preferred appeal before the first appellate court and the first appellate court confirmed the findings of the trial court. Against which, the petitioner is before this court with this revision.