STATE (NCT OF DELHI) Vs. KARAN SINGH

JUDGEMENT

(1.) This appeal is directed against the impugned judgment dtd. 9/12/2015, whereby the learned Metropolitan Magistrate-02, North District, Delhi has acquitted the respondent/accused from the charges of offences punishable under Ss. 279/338/304A of the Indian Penal Code, 1860 (IPC).

(2.) Learned APP for the State submits that the impugned judgment is erroneous and the findings are perverse. He contends that the learned rial court has committed a grave error while acquitting the respondent. According to him, the evidence available on record has been ignored and the facts and the legal position have not been appreciated in the right perspective. He therefore, submits that in view of the fact that the accused admits that he was driving the vehicle at the given place and time and was apprehended at the spot, there was no reason for the trial court not to believe that the accused has committed the crime in question. He further states that the offending vehicle was seized from the possession of the respondent which further reinforces complicity of the accused.

(3.) Learned counsel appearing on behalf of the respondent opposed the prayer and according to him the impugned judgement of acquittal is strictly in accordance with law. While taking this court through the evidence of various prosecution witnesses, he emphasized that the prosecution has not been able to prove its case beyond reasonable doubt and therefore, no interference is called for.