STATE OF H P Vs. BALBIR SINGH

JUDGEMENT

(1.) RESPONDENT was acquitted by the learned trial Court for the offences punishable under Sections 279, 337 and 304-A Indian Penal Code. State has challenged the acquitted of the respondent by filing the present appeal.

(2.) HEARD the learned counsel for the parties and gone through the record.

(3.) POLICE prepared the site plan and got the tractor- trolley mechanically examined from PW1 Shri Arun Kumar Sethi, a Mechanic. He issued his report Ext. PW1/B. POLICE recorded the statements of the witnesses, and found the involvement of the respondent in the instant case. As such challan was presented against the respondent in the Court for his trial.