R. Pongiappan, J. - (1.) This revision has been filed to set aside the judgment of conviction imposed by the I Additional Sessions Judge, Salem in Crl.Appl. No. 42 of 2009 dated 12.04.2011 confirming the judgment of conviction imposed by the Judicial Magistrate No.V, Salem in C.C. No. 80 of 2004 dated 07.05.2009.
(2.) Initially, the Sub Inspector of Police, Yercaud, who is the respondent herein had registered a case against this revision petitioner in Crime No. 408 of 2003 for the offence under Sections 279 r/w 304 A IPC. Subsequently, on completion of investigation, he had filed a charge sheet before the learned Judicial Magistrate-V, Salem, in which he made allegations against the revision petitioner as he has committed offences under Sections 229,338, 304 A of IPC.
(3.) After elaborate enquiry, the learned Judicial Magistrate No.V, Salem in C.C. No. 80 of 2004 by order dated 07.05.2009 came to the conclusion that the revision petitioner is found guilty for the offences under Sections 279 and 304 A IPC, due to which the revision petitioner was convicted and sentenced to under go six months simple imprisonment and fine of Rs.5,000/- in default one month simple imprisonment and no separate punishment was awarded for the offence under Section 279 IPC.;