STATE OF H P Vs. CHUNNI LAL

JUDGEMENT

(1.) The respondent was charge-sheeted, tried and acquitted for the offences punishable under Sections 279 and 427 I.P.C in police Challan No. 32-I/2002. The State felt aggrieved and filed the present appeal.

(2.) In short, necessary facts giving rise to the present appeal can be stated thus. On 15.11.2001around 11.45 a.m. when PW-3 Meena Ram was sitting in his shop at village Jhungi, a truck bearing Registration No. HP-51- 2211 being driven at high speed dashed against the wall of the house of the complainant by which a portion collapsed and developed some cracks. The truck in question was being driven by the accused allegedly in rash and negligent manner and by this act a heavy loss has been caused to the complainant.

(3.) The police was informed. To this effect Rapat Ex. PW- 7/A was recorded in the police Station, on the basis of which FIR Ex. PW-1/A was registered.