STATE OF H P Vs. RAMESH CHAND

JUDGEMENT

(1.) Heard learned Additional Advocate General and gone through the record.

(2.) Respondent was acquitted of the offences punishable under Section 279 Indian Penal Code, Section 180 and 184 of the Motor Vehicles Act. Hence the instant appeal by the State.

(3.) In short, prosecution case can be stated thus. On 13.9.2002, a written complaint was filed by PW1 Raman Sharma that while traveling in his Maruti Car No. HP39A-2508 along with Smt. Rekha Sharma, respondent, who was driving the bus No. HP-53-1275 hit the door of the Maruti which got damaged. Police registered a case which culminated into FIR Ext. PW4/A. Mechanical report Ext. PW1/A of the Bus in question was obtained. Site plan Ext. PW7/A was also prepared. Bus was taken into possession along with its documents and later released on Sapurdari.