STATE OF H. P. Vs. JASWINDER SINGH

JUDGEMENT

(1.) The learned Addl. Chief Judicial Magistrate 1 st Class, Kasauli, District Solan, H.P., through, its verdict drawn upon Criminal Case No. 104/2 of 2002, made a verdict of conviction against the accused, for, charges drawn under Sections 279, 304-A of the IPC and, under Section 181 of the Motor Vehicles Act. He also proceeded to impose consequent therewith sentences of imprisonment and of fine, upon, the accused.

(2.) The convict/accused, upon, becoming aggrieved, proceeded to prefer Criminal Appeal/Case No.30FTC/10 of 2007, before the learned First Appellate Court, and, the latter made thereon a verdict of acquittal.

(3.) The state of Himachal Pradesh becomes aggrieved, and, has proceed to strive, to, annul the verdict of acquittal recorded by the learned First Appellate Court, through its casting the extant appeal before this Court.