V.BHARATHIDASAN, J. - (1.) The petitioner is the sole accused in C.C.No.73 of 2008 on the file of the Judicial Magistrate Court, Rasipuram. He stood charged for the offences under Sections 279, 338 (2 counts) and 304(A) IPC. The trial Court, by judgment dated 24.09.2009, convicted the petitioner/accused under Section 304(A) IPC and sentenced him to undergo rigorous imprisonment for 6 months and also imposed a fine of Rs. 3000/- in default to undergo simple imprisonment for 3 months and convicted him under Section 279 IPC and imposed a fine of Rs. 500/ in default to undergo simple imprisonment for one month and convicted under Section 338(2 counts) and imposed a fine of Rs. 1000/- each in default to undergo simple imprisonment for two months.
(2.) Challenging the above said conviction and sentence, the petitioner/accused file an appeal in C.A.No.90 of 2009 on the file of the Additional District and Sessions Court (Fast Track Court), Namakkal. The appellate court dismissed the appeal and confirmed the conviction and sentence imposed by the trial court.
(3.) Challenging the said conviction and sentence, the present revision has been filed.;