M NINGA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) THE petitioner herein was tried by the XIII Metropolitan Magistrate, Secunderabad in C.C.No.283 of 2001 for the offences punishable under Sections 304-A IPC and under Section 161 of the Railways Act.

(2.) DURING the course of trial, the prosecution examined PWs.1 to 20 and got exhibited Exs.P1 to P3. Having assessed the evidence, the trial Court came to the conclusion that the petitioner is guilty of the offence for which he was tried, and accordingly, sentenced him to undergo RI for a period of one year for the offence punishable under Section 304-A IPC and he was further sentenced to undergo R1 for one year for the offence punishable under Section 161 of the Railways Act. The trial Court observed that the said sentences shall run concurrently.

(3.) SRI B.Sairam Goud, learned counsel for the petitioner has fairly conceded that it is not a fit case to take lenient view in the matter.