STATE OF H.P. Vs. PAWAN SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENT was tried and acquitted for offences under Sections 279, 337 and 304 -A Indian Penal Code, as such acquittal of the respondent has been challenged by the State by way of filing the present appeal.

(3.) POLICE was informed about the accident and the FIR Ext. PW12/A was registered on the basis of the statement Ext. PW1/A of Devi Dutt, recorded under Section 154 of the Code of Criminal Procedure.