STATE OF HP Vs. ISHWAR SINGH

JUDGEMENT

(1.) This is an appeal filed by the State against the judgment of the Court of learned Chief Judicial Magistrate, Ist Class (2) Dharamshala dated 8.8.2003 vide which the respondent was acquitted of the notice of accusation put up to him for offences under Sections 297 and 337 of the Indian Penal Code.

(2.) Briefly stated, the facts of the present case are that on 30/1/2002 at about 1.30 P.M. during lunch time, PW-3 Rajnish along with his friends was playing on the road side. A Jeep bearing registration No. HP-02-8906 being driven by the respondent, came at a high speed from Chari side and hit PW-3 Rajnish who fell down and suffered injuries on his leg and head. The injured was taken to the private clinic where he was provided first aid. On the next date, the father of the injured reported the incident to the police on the basis of which, FIR was registered and after investigation, challan was filed as Whether the reporters of Local Papers may be allowed to see the Judgment? Yes. against the respondent who was tried by the learned trial Court leading to his acquittal.

(3.) I have heard the learned counsel for the parties and have gone through the record.