PAWAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER is aggrieved by his conviction and sentence for offences, under Sections 353 and 332 IPC, as awarded by the trial Magistrate, vide judgment dated 22.5.2002 and affirmed by the Sessions Court, vide judgment dated 28.8.2004.

(2.) PETITIONER was challaned by the police, under Sections 353 and 332 IPC, for allegedly assaulting PW -1 Daulat Ram, driver of an HRTC bus, on 30.8.1995 at 4 p.m., when he was discharging his duties as driver of the aforesaid bus. He was charged with the aforesaid offences, to which he pleaded not guilty. Prosecution examined, the driver of the bus, namely Daulat Ram as PW -1, conductor of the bus Subhash Chand as PW -2 and one independent witness, namely Bhagi Rath as PW -3. Independent witness did not support the prosecution version.

(3.) I have heard learned Counsel for the Petitioner as also the learned Assistant Advocate General for the State and gone through the record.