ANTHONY SAMY Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Crl. R.C. is filed against the judgment dated 23.10.2008 in Crl.A.No.79 of 2007 on the file of 1st Additional Sessions Judge, Salem, confirming the order dated 7.5.2007 in C.C.No.164 of 2004 on the file of the Judicial Magistrate No.1, Mettur, Salem District, whereby the revision petitioner/accused was convicted for the offence under Section 279 IPC and sentenced to undergo three months' rigorous imprisonment and also convicted for the offence under Section 304-A IPC and sentenced to undergo one year rigorous imprisonment and to pay fine of Rs.500/-, in default, to undergo two months' simple imprisonment.

(2.) The case of the prosecution is as follows:

(3.) The trial Court, after considering the oral and documentary evidence, i.e. P.Ws.1 to 9 and Exs.P-1 to P-7, convicted and sentenced the accused as stated above, against which, the revision petitioner/accused preferred appeal before the appellate Court, which after hearing the arguments of both sides, confirmed the conviction and sentence passed by the trial Court, against which, the present Crl.R.C.is preferred by the revision petitioner/accused.