STATE OF H P Vs. GURBAX SINGH

JUDGEMENT

(1.) The State challenges the acquittal of the respondent under Sections 279, 337, 338 and 304-A of the Indian Penal Code.

(2.) The prosecution case in brief is that the respondent was driving bus bearing No HIA-6559 on 28.3.1998. When he reached at bus stand Manpura at about 5.25 in the evening, Lachhi Ram was alighting from the bus and the respondent-accused started the bus suddenly as a result of which deceased Lachhi Ram fell down and the tyres crushed his legs.

(3.) The prosecution has examined ten witnesses. Out of these, PW 1 Sh. Ram Nath, PW 3 Sh. Prabhu Ram and PW 4 Sh. Prakash are eye witnesses; PW 2 Sh. Prittam Chand, is the Mechanic, who conducted the mechanical examination of the bus. PW 5 Sh. Arun Kumar has taken the photographs on the spot.