STATE OF H.P. Vs. IMRAN KHAN

JUDGEMENT

(1.) STATE in this appeal has challenged the acquittal of the Respondent for the offences punishable under Sections 279, 304A and 201 Indian Penal Code, passed by the learned trial Court in criminal case No. 73/2 of 2002 decided on 7.1.2003.

(2.) HEARD and gone through the evidence on record.

(3.) POLICE prepared the site plan, recorded the statements of the witnesses, took photographs of the dead body and also the place of accident. The dead body of deceased Kesar Ali was sent for autopsy. Respondent was also got medically examined. He had also sustained injuries as mentioned in the MLC Ext. PW -8/A. Mechanical examination of the Scooter in question was got conducted. Report is Ext. PW -3/A.