Madras High Court
D.Shankar vs State Rep. By on 7 March, 2023
Crl.R.C.No.1402 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.03.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
Crl.R.C.No.1402 of 2017
D.Shankar ... Petitioner
vs.
State Rep. by
The Inspector of Police,
Tiruppur North. ... Respondent
Prayer: Criminal Revision filed under Sections 397 r/w 401 of the Code of
Criminal Procedure praying to set aside the order of the learned Principal Sessions
Judge at Tiruppur in C.A.No.4 of 2017 dated 24.07.2017 confirming the
conviction and sentence passed by the learned Judicial Magistrate No.1, Tiruppur
made in C.C.No.70 of 2011 dated 27.12.2016.
For Petitioner : Mr.J.Franklin
For Respondent : Mr.L.Baskaran
Government Advocate
(Criminal Side)
ORDER
This Criminal Revision case has been filed against the judgment and order
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
passed by the learned Principal Sessions Judge, Tiruppur in C.A.No.4 of 2017,
dated 24.07.2017, dismissing and confirming the judgment and order passed by
the learned Judicial Magistrate-I, Tiruppur in C.C.No.70 of 2011, dated
27.12.2016, convicting the petitioner for offence under Section 304 A of IPC and
sentencing him to undergo rigorous imprisonment for six months and to pay a fine
of Rs.2,000/- and in default to undergo one month rigorous imprisonment.
2.The case of the prosecution is that on 04.08.2008, at about 12.15 noon,
the petitioner was driving a water tanker lorry at Kongu Main Road. It is alleged
that the petitioner drove the vehicle in a rash and negligent manner and he had hit
a cycle from behind, as a result of which, the cyclist Ganesan sustained fatal
injuries and died.
3.The relative (PW1) of the deceased Ganesan gave a complaint (EX.P1) on
04.08.2008 at about 4.15 p.m. and PW7 registered an FIR (EX.P4) in Crime
No.1198 of 2008 for offence under Sections 279 and 304 A of IPC.
4.The investigation was taken up by PW8 and he went to the scene of
occurrence at about 5 p.m. and prepared the Observation Mahazer (EX.P2) and
the Rough Sketch (Ex.P5) in the presence of PW3 and one Nataraj. Thereafter,
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
PW8 conducted the inquest on the dead body of the deceased on 05.08.2008 at 7
a.m. at Government Hospital, Tiruppur in the presence of Panchayatars and the
Inquest Report was marked as Ex.P6. The dead body was sent for post-mortem
and the post-mortem was conducted by PW6 and the Post-mortem Report was
marked as Ex.P3. The following injuries were noted in the Post-mortem
Certificate:
External injuries :
1.Abrasion (4 x 5 cm) over ® chest. 2.Abrasion (2 x 3 cm)
over ® shoulder 3. Abrasion (7 x 2 cm) over ® arm. 4. Abrasion (3 x
3 cm) over centre of the chin.
5.PW6 gave a final opinion to the effect that the deceased would appear to
have died of shock and haemorrhage due to internal organ injuries.
6.PW8 arrested the petitioner on 05.08.2008 at about 2 p.m. and he was
produced before the Court and remanded to judicial custody. Thereafter, the lorry
driven by the petitioner was sent for inspection to the Motor Inspector and the
report of the Motor Inspector was marked as Ex.P7. As per the report, the vehicle
was in order and the accident was not due to any mechanical defect of the vehicle.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
7.PW8 recorded the statements of the witnesses under Section 161 (3) of
Cr.P.C., and ultimately concluded the investigation and filed the final report
before the trial Court.
8.The Trial Court framed charges against the petitioner for offence under
Section 304 A of IPC. The petitioner denied the charge when he was questioned.
The prosecution examined PW1 to PW8 and marked Ex.P1 to Ex.P7. The
incriminating evidence that was gathered during the course of trial was put to the
petitioner when he was questioned under 313 (1)(b) of Cr.P.C., and the petitioner
denied the same as false.
9.The Trial Court on considering the facts and circumstances of the case
and on appreciation of the oral and documentary evidence, came to a conclusion
that the prosecution has proved the case beyond reasonable doubts and
accordingly, convicted and sentenced the petitioner for offence under Section 304
A of IPC.
10.The petitioner aggrieved by the judgment of the Trial Court, filed an
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
appeal and the same was heard by the Principal Sessions Judge, Tiruppur in
C.A.No.4 of 2017. The Appellate Court confirmed the judgment of the Trial Court
and accordingly, dismissed the appeal by judgment and order dated 24.07.2017.
Aggrieved by the same, the present criminal revision case has been filed before
this Court.
11.Heard Mr.J.Franklin, learned counsel appearing on behalf of the
petitioner and Mr.L.Baskaran, learned Government Advocate (Criminal Side)
appearing on behalf of the respondent.
12.The main ground that was urged by the learned counsel for the petitioner
is that the deceased Ganesan, who was riding the cycle had dashed on the left side
of the back wheel of the lorry and he fell down and died. In view of the same, the
story of the prosecution that the lorry had hit the rear side of the cycle, is totally
unbelievable. It was further submitted that both the Courts below did not properly
appreciate this crucial factor and went wrong in convicting and sentencing the
petitioner for offence under Section 304 A of IPC.
13.PW1, who is the relative of the deceased was examined as an eye
witness. He has stated that the lorry was driven in a rash and negligent manner
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
and the deceased who was riding the cycle was hit and he fell down and sustained
grievous injuries. The evidence of PW2, who was also an eye witness, is in line
with the evidence of PW1.
14.Both the Courts below after carefully considering the eye witness
account and the rough sketch, came to a conclusion that it was a 30 feet road and
the accident had taken place within five feet at the left corner which means that
the lorry was occupying nearly 15 feet of the road. In view of the same, the lorry
had come very close to the connecting road on the left side and the cycle driven
by the deceased was hit and the deceased was thrown away and he sustained fatal
injuries. Both the Courts concurrently held that this accident would not have
happened if the lorry had been driven carefully and the accident was only due to
the rash and negligent manner in which the water tanker lorry was driven by the
petitioner.
15.In the considered view of this Court, reappreciation of evidence is not
permissible while exercising revisional jurisdiction. This Court must only see if
the findings of the Courts below suffers from perversity. The Courts below have
appreciated the evidence and have come to a conclusion that the accident had
taken place due to the rash and negligent driving on the part of the petitioner. To
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
come to such a finding, cogent reasons have also been assigned. Hence, this Court
is not able to see any perversity on the findings of the Courts below and the same
does not warrant the interference of this Court.
16.In the result, this criminal revision case is dismissed and the judgment of
both the Courts below are sustained. The petitioner was enlarged on bail by this
Court by an order dated 07.11.2017 in Crl.M.P.Nos.13756 and 13758 of 2017.
Since this revision petition is dismissed, the petitioner is directed to surrender
before the Trial Court, within a period of two weeks to undergo the sentence. If
the petitioner does not surrender, the Trial Court shall take immediate steps to
secure the petitioner and send him to jail to undergo the sentence.
07.03.2023
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order
Neutral Citation Case : Yes/No
ssr
To
1.The Principal Sessions Judge, Tiruppur.
2.The Judicial Magistrate No.1, Tiruppur.
3.The Inspector of Police, Tiruppur North.
4.The Public Prosecutor,
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
High Court, Madras.
https://www.mhc.tn.gov.in/judis
Crl.R.C.No.1402 of 2017
N. ANAND VENKATESH, J.
ssr
Crl.R.C.No.1402 of 2017
07.03.2023
https://www.mhc.tn.gov.in/judis
