STATE OF H. P. Vs. SURESH THAKUR

JUDGEMENT

(1.) THE Respondent was acquitted by the learned trial Court, for the offences punishable under Sections 279, 337 and 338 of the Indian Penal Code read with Sections 181, 196 and 187 of the Motor Vehicles Act, as such, the State felt aggrieved and filed the instant appeal.

(2.) HEARD and gone through the evidence on record.

(3.) THE injured persons were removed to the hospital by the Respondent himself, where the statement of complainant Suresh Chand Ex.PW5/A was recorded under Section 154 of the Code of Criminal Procedure, which culminated into FIR Ex.PW7/A, registered under Sections 279 and 337 of the Indian Penal Code.