STATE OF NCT OF DELHI Vs. SANJAY KUMAR

JUDGEMENT

(1.) Criminal Appeal under Sec. 378(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") has been filed by the Petitioner/State against Judgment of acquittal dtd. 30/5/2017, whereby learned MM acquitted the Respondent/Sanjay Kumar for offence under Ss. 279/304A Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) Brief facts of the case are that on 2/5/2007 at about 02:15 PM, Respondent/Sanjay Kumar was driving his school bus bearing No. DL1V5202 in a rash and negligent manner. The bus stopped in front of the Complainant's (Smt. Ratneesh Solanki) house and her daughter, Diksha Solanki deboarded the bus and immediately thereafter, bus driver raced the bus and hit into the Complainant's son, master Aditya, who was immediately rushed to the Hospital, where he was declared brought dead.

(3.) On the statement of Complainant/Smt. Ratneesh Solanki (mother of deceased child) present FIR No.45/2006 under Ss. 279/304A IPC was registered at P.S. Prashant Vihar, Delhi.