STATE OF H.P. Vs. SITA RAM

JUDGEMENT

(1.) RESPONDENT was acquitted by the learned trial Court in Criminal case No. 54/2 of 2002 under Section 279, 337 Indian Penal Code registered vide FIR No. 309/2001.

(2.) STATE felt aggrieved by the impugned judgment as such filed the instant appeal.

(3.) IN short, prosecution case can be stated thus. On 6.11.2001 at about 9.20 p.m. the Hon'ble Chief Minister was being escorted by PW -7 S.I. Gian Chand in a separate vehicle which was ahead of the vehicle of the Hon'ble Chief Minister. PW -1 Bhup Ram, Traffic Constable was the rider of motor cycle and ASI Ram Rattan (PW -4) was on the pillion. They went ahead of the motorcade. When they reached near Winter Field (bus stand) near the place where the road from Army Command merges into the main Road, Respondent with his Maruti Car bearing No. HP -03A -0459 suddenly appeared and hit the police motor -cycle in a high speed resulting into the injuries to Motor Cyclist and also the pillion rider.