LAWS(HPH)-2010-3-176

STATE OF H.P. Vs. JAGDISH KUMAR

Decided On March 16, 2010
STATE OF H.P. Appellant
V/S
JAGDISH KUMAR Respondents

JUDGEMENT

(1.) STATE has challenged the judgment of acquittal, passed by the learned trial Court in case No. 132 -1 of 98/76 -2 of 1998, decided on 30.12.2000, under Sections 279 and 304A Indian Penal Code.

(2.) HEARD and gone through the record.

(3.) POLICE was informed and a case under the aforesaid Sections was registered. Medical examination of the dead body was done. The case was presented against the Respondent for his trial. At the end of the trial, he was acquitted on the ground that the he was not proved to have been driven the said vehicle rashly and negligently.