STATE OF H.P. Vs. KULDEEP KUMAR

JUDGEMENT

(1.) THIS is an appeal filed by the State of H.P. under Section 378 Cr.P.C. against the judgment of the Court of learned Additional Sessions Judge -I, Kangra at Dharamshala, dated 27.9.2005, vide which he accepted the appeal filed by the respondent and set aside the judgment passed by the learned trial Court. Briefly stated, the facts of the case are that a report was lodged with the police and challan under Sections 279 and 337 I.P.C. was filed as against the respondent, who was tried by the learned trial Court and was convicted and sentenced as under: - -

(2.) UNDER Section 337 I.P.C.:

(3.) BRIEFLY stated, the facts of the case are that on 5.9.2003 complainant Kulvinder Rana was going towards P.W.D. Office Thural from Kachhal Jagian in his Maruti Car bearing No. HP -56 -3777 alongwith two other persons and the vehicle was being driven by Hans Raj. A bus came from the opposite side and collided with the Car, which was pushed back around 10 -12 feet. A complaint was lodged that the accident had taken place due to rash or negligent driving of the bus No. HP -56 -3265 by the respondent.