STATE OF HIMACHAL PRADESH Vs. SURESH KUMAR

JUDGEMENT

(1.) THE respondent was convicted by the learned trial Court in case RBT No.54-II/02/2000, decided on 31st March, 2000/1st April, 2000, for the offences punishable under Sections 279 and 304-A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.500/- under Section 304-A of the Indian Penal Code with default clause and rigorous imprisonment for three months under Section 279 of the Indian Penal Code. THE respondent felt aggrieved and dissatisfied by the impugned judgment, as such filed Criminal Appeal Whether reporters of the Local papers are allowed to see the judgment? No.15-P/X of 2003 in the Court of Sessions. Vide its detailed judgment dated 3rd May, 2004, the learned Sessions Judge accepted his appeal and set aside the judgment of conviction and sentence. Against the acquittal of the respondent by the first appellate Court the instant appeal has been filed by the State.

(2.) HEARD and gone through the record.

(3.) THE alleged offending jeep and its papers were taken into possession. THE respondent was arrested, later enlarged on bail.