STATE (NCT) OF DELHI Vs. SANJAY

JUDGEMENT

(1.) Appeal under Sec. 378(1)(b) of Criminal Procedure Code, 1973 (hereinafter referred to as "Cr.P.C.") has been filed on behalf of the Appellant/State challenging Judgment dtd. 29/4/2017 whereby Respondent has been acquitted for offences under Ss. 279/338/304A of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") read with Ss. 32/192 & 146/196 of the Motor Vehicles Act, 1988 (hereinafter referred to as "M.V. Act") in FIR No.0235/2011, registered at P.S. Chhawla, Delhi, by learned MM, New Delhi.

(2.) Briefly stated, as per the case of Prosecution, on 18/11/2011 at about 06:25 PM, the Respondent/accused while driving motorcycle bearing No.DL-4S-AL-5033 without insurance and RC in rash or negligent manner, hit against two other motorcycle bearing Nos.DL-4S-BT-9842 and DL-4SBN-6990, thereby causing injuries to Rajesh Kumar and death of Ravi and Guddu Negi.

(3.) Charge-sheet was filed. Notice under Sec. 251 Cr.P.C. was served upon the accused for the offence punishable under Ss. 279/338/304A IPC read with Ss. 32/192 & 146/196 M.V. Act, vide Order dtd. 20/2/2013, to which he pleaded not guilty and claimed trial.