STATE OF HP Vs. MANESHWAR PARSAD

JUDGEMENT

(1.) Heard and gone through the record.

(2.) The respondent was acquitted for the offences punishable under Sections 279 and 337 of the Indian Penal Code, as such, the instant appeal has been filed by the State.

(3.) In short, the prosecution story is that on 7.1.2004, the respondent was driving a Tata Mobile vehicle bearing registration No.CH-01J-5776. When it reached near `Shalaghat Mor' around 5.30 p.m., it dashed against HRTC bus bearing registration No.HP- 14-5314, causing damage to both the vehicles.