STATE OF HIMACHAL PRADESH Vs. GULSHER

JUDGEMENT

(1.) THE acquittal of the respondent has been challenged, in the instant appeal by the State for the offences punishable under Sections 279 and 304A of the Indian Penal Code.

(2.) HEARD and gone through the record.

(3.) THE accident was reported to police by PW1 Ravi Kant. His statement under Section 154 of the Code of Criminal Procedure (Ext.PW1/B) was recorded, which culminated into FIR Ext.PW6/A. PW7 Head Constable Sanjay Kumar visited the spot, prepared the site plan Ext.PW7/A. He also noticed the brake -marks on the road to a distance of 20 feet where deceased Madan Kumar was hit and from that place, he is alleged to have been further dragged to a distance of 22 feet. The inquest papers were prepared. Photographs of the dead body were taken and the police also procured the postmortem report.