STATE OF H.P. Vs. KULVINDER SINGH

JUDGEMENT

(1.) STATE has appealed against the judgment, dated 4.3.2004, of learned Sessions Judge, whereby reversing the judgment, dated 11.10.2004, of learned Judicial Magistrate, Paonta Sahib, conviction of respondent Kulvinder Singh for offences, under Sections 279, 337 and 388 IPC, has been set aside and the said respondent has been acquitted of the charge.

(2.) Respondent was prosecuted by the State in the Court of Judicial Magistrate, Paonta Sahib, for allegedly driving his car, bearing registration No. DL -8C -1123, in a rash or negligent manner, on 10.12.2000, on National Highway, leading from Nahan side towards Dehradun, at a place called Kollar and while so driving, causing hurt and grievous hurt to PW -1 Gulab Singh.

(3.) PROSECUTION examined PW -1 Gulab Singh and four other witnesses, namely Paramjit Singh PW -2, Suresh PW -6, Sher Mohammad PW -3 and Raj Rani PW -8, to prove the occurrence.