STATE OF H.P. Vs. TELU RAM

JUDGEMENT

(1.) RESPONDENT was acquitted by the learned trial Court in Case No. 42 -1 of 1998 decided on 18.2.2003 for the offences under Sections 279, 338 and 201 Indian Penal Code, against which the present appeal has been filed.

(2.) ALLEGATIONS on which the Respondent was put on trial, can be stated thus. On 17.10.1997 at about 9.05 a.m. Respondent was alleged to have been driving the Tempo vehicle bearing Registration No. HP -20 -1415 on a public way in a rash or negligent manner so as to endanger human life and on his rash act, hit the scooterist PW -1 Harpal Singh, his left leg got fractured. In the meantime, PW Dr. Minhas happened to pass through the place of accident. Finding Harpal Singh injured, he took him to the Hospital for his treatment.

(3.) THE challan was presented in the Court. He was accordingly charge sheeted to which he denied and claimed trial.