STATE OF H.P. Vs. SATISH KUMAR

JUDGEMENT

(1.) RECORD requisitioned perused.

(2.) THE respondent was acquitted by the learned trial Court, for the offence punishable under Sections 279 and 337 of the Indian Penal Code against which State felt aggrieved and filed the appeal accompanied by this application seeking leave to appeal.

(3.) IN short, the prosecution story can be stated thus. On 11.7.2009, at about 4.15 p.m., PW1 Amit Sood is alleged to have stopped his Motorcycle bearing registration No. HP -37A -7360, on the side of the road at Palampur and remained sitting thereon, waiting for PW6 Manoj Kumar, who was sent by him to bring money from his shop. In the meantime, respondent, who was driving Maruti Car No. HP -37B -2330 came in a high speed and hit the Motorcyclist on its back causing accident. In that accident, the bumper of the car as well as rim of the rear tyre of the motorcycle got damaged.