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The Telangana and Andhra Pradesh High Court in D Chandra Sekhar vs The State Of Telangana has rejected the plea of the man sentenced to 10-days’ imprisonment for drunken driving, observing that a drunken driver should be awarded such punishment that at least should act as a deterrent for others, who are resorting to such type of violations.
A second time offender Chandra Shekhar, was sentenced for simple imprisonment for 10 days and also to pay a fine of Rs. 3,000. Although he had pleaded guilty before the magistrate, his appeal in the sessions’ court got dismissed, following which he moved to the high court.
He contended that he was a private employee, and a 10 day imprisonment may result in him losing his job. Also, as he is the only earning member in the family, they might face greater difficulties and may suffer mental agony due to loss to reputation.
However, the court upheld the magistrate’s order, and dismissed his petition, stating, ‘Any punishment that will be imposed in these types of offences shall act as a deterrent one so that the same offence cannot be repeated next time.’ The court observed, “The drunken driving has become a menace for our society. In many cases it is leading to many casualties. The innocent pedestrians are losing their lives and families are being shattered.”
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