RAJAT 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 Surendra Singh Bisht. According to it, on 26/9/2022, his cousin Ravindra Singh, along with his wife, Smt. Sudama Devi, was going to Agustyamuni on their scooty bearing Registration No. UK-07BK 7351 ("the scooty"). 50 metres ahead of Chandrapuri market, a vehicle coming from the side of Chandrapuri, hit the scooty, due to which both the occupants sustained serious injuries. They were taken to hospital, where Ravindra Singh died. The FIR records that the accident was caused by a vehicle bearing Registration No.HR51CE-2413 ("the vehicle"), which was being driven by its driver in an inebriated condition. Based on this information, Case Crime No. 36 of 2022, under Ss. 279, 304-A, 337 and 427 IPC was lodged and investigation proceeded at Police Station Agustyamuni, District Rudraprayag. During investigation, the inquest and post-mortem of the deceased was conducted and another injured was medically examined. The Investigating Officer also prepared the site plan of the place of incident. After investigation, chargesheet was submitted against the revisionist under Ss. 279, 304-A, 337 and 427 IPC.