STATE OF H.P. Vs. HUKAM CHAND

JUDGEMENT

(1.) IN police challan No. 68 -1 of 2006 decided on 31.7.2010, the Respondent driver of Jeep bearing registration No. HP -65 -0591, was acquitted by the learned trial Court. The State has sought leave to appeal.

(2.) HEARD and gone through the record.

(3.) POLICE registered a case under Sections 279 and 337 of the Indian Penal Code and under Section 187 of the Motor Vehicles Act in terms of FIR No. 411/2005. On the next day, i.e. on 12.12.2005, police visited the spot and prepared the site plan, and after recording statements of the witnesses, presented the challan against the Respondent in the Court.