STATE OF M.P. Vs. RAM NIWAS

JUDGEMENT

(1.) THIS application under Section 378(3) of Code of Criminal Procedure, in short 'the Code' has been filed by the State for grant of leave to file appeal against the judgment of acquittal dated 28.11.2011 passed by Judicial Officer of Gram Nyayalaya Janpad Panchayat Karera, District Shivpuri (MP) acquitting the respondent from the offence punishable under Section 338 of IPC.

(2.) SHORT facts of the prosecution case are that while complainant Rajesh (PW/3) was traveling with his wife Yashodra (PW/4) and children in Bus No. MP 07 F 0948, he got injury on his thumb of right hand as the door of the bus negligently and rashly closed by the respondent Ramniwas Lodhi, who was cleaner of the said bus.

(3.) LEARNED trial Court in his turn framed charge punishable under Section 338 of IPC against the respondent.