STATE OF NCT OF DELHI Vs. JITENDER SAHNEY

JUDGEMENT

(1.) This is a petition seeking grant of leave to appeal challenging the judgment dtd. 15/12/2021 passed by the learned Additional Sessions Judge: (Central) Tis Hazari Court, Delhi in C.A. No. 279/2019 arising out of F.I.R. No. 46/2010 registered at P.S. Gulabi Bagh under Ss. 279, 304A, 465 and 471 of the Indian Penal Code, 1860 ("IPC").

(2.) Vide the impugned judgement, the respondent was acquitted of all the charges.

(3.) The brief facts of the case are that on 24/6/2010 at about 2:15 am at Gulabi Bagh red light near metro pillar No.1290, the respondent was driving truck bearing No.HR 46A 0733 in a rash and negligent manner and had hit one motorcycle which resulted in death of Vakil Ahmed and Alim, who were riding the said motorcycle.