LAXMAN SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) In an inherent jurisdiction of this Court under Section 482 Cr.P.C. has been invoked by the applicant in the present case. The present applicant was apparently facing a trial under Sections 304A and 279 of I.P.C. before the lower court. It is an admitted fact that the present matter is of 2009.

(2.) Brief facts of the case are that the applicant while driving a truck had hit a school going child in the morning hour, which resulted in the death of the child.

(3.) In the present case Section 323 of Cr.P.C. is relevant, which reads as under:-