RAHEES AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant revision has been preferred against the following:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) The case is based on an FIR lodged by PW1 Amarjeet. According to which, on 20/2/2011, his son Samardeep was going on a motorcycle bearing Registration No. UA-06-H-7703. When he reach at Jhagjhor Farm at 11:30 a.m. on Rudrapur-Kichha motor road, a truck bearing Registration No. UP-053T-4829 hit him from behind, due to which, he died at the spot. It is this FIR, in which, after investigation, charge sheet was submitted the revisionist. The revisionist was read over the accusation, to which he denied.