KEHAR SINGH SON OF SHRI JAMEETO RAM, RESIDENT OF VILLAGE DHUNDIARA, PARGNA CHUHAN, DISTRICT CHAMBA, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.)

(2.) MATTER was taken up at 10 a.m. On 24.7.1995, petitioner (accused) was found to have committed offences, punishable under Sections 279, 337 and 338 of the Indian Penal Code. On the basis of complaint made by Shri Aditya Gupta (PW -1), FIR No. 127/95, dated 24.7.1995 (Ex. PW -7/A), under Sections 279, 337 of the Indian Penal Code, was recorded at Police Station Dalhousie, District Chamba, Himachal Pradesh. Matter was investigated by ASI Shri Krishan Gopal (PW -8). Investigation revealed that three persons, namely Shri Aditya Gupta, Smt. Sudesh Gupta and Shri Vipin Mahajan received simple as well as grievous injuries, at the time when accused was driving vehicle No. HP -47 -0042, in a rash and negligent manner.

(3.) IN order to establish its case, prosecution examined as many as eight witnesses and statement of the accused, under Section 313 of the Code of Criminal Procedure was also recorded, in which he pleaded false implication.