BYAGARI GANESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioneraccused seeking to set aside the impugned Judgment dtd. 9/1/2019 in S.T.C.No.232 of 2019 CON No.44 of 2018 passed by the learned Judicial Magistrate of Second Class (Morning Court), Sangareddy (for short 'the learned trial Court'), registered for the offences under Ss. 3(3) of the Town Nuisance Act and 196 of the Motor Vehicle Act.

(2.) Heard Sri K. Venumadhav, learned counsel for the petitioner-accused and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondent No.1. Perused the record.

(3.) Brief facts of the case are that on 26/12/2018 at 17:27 the Police found the petitioner-accused driving the vehicle bearing No. AP 23 AM 1478, otherwise than on near or left side of the road without insurance at PR Pally X Road, Sangareddy. Thus, he committed the above alleged offences. The learned trial Court, on admission of guilt by the petitioner- accused, by way of impugned Judgment convicted and sentenced him to undergo simple imprisonment for a period of one (1) day for the offence under Sec. 3(3) of the Town Nuisance Act and further sentenced him to undergo simple imprisonment for a period of two (2) days and imposed fine of Rs.1,000.00 for the offence under Sec. 196 of the Motor Vehicle Act.