(1.) The instant appeal is directed by the State of Himachal Pradesh against the impugned judgment rendered on 21.04.2006 by the learned Judicial Magistrate, 1st Class, Court No. III, Hamirpur, H.P., whereby the learned trial Court acquitted the respondent (for short 'accused') for the offences charged.
(2.) The brief facts of the case are that on 7.12.1999 at about 4.30 p.m at place Dhamrol, accused Sanjeev Kumar was driving jeep bearing registration No. HP-22-2119 on a public highway. Due to his rash and negligent driving the accused hit the bus bearing registration No. HP-28-2229, as a result of which the occupant of jeep Billa Ram sustained injury. The matter was reported to the police and relevant FIR was registered. Medical examination of the injured revealed that he sustained simple injury. The police visited the spot and prepared the site map. Both the vehicles were taken into possession and got mechanically examined. Photographs of the spot were taken. After completing all codal formalities and on conclusion of the investigation into the offences allegedly committed by the accused challan was prepared and filed in the Court.
(3.) Notice of accusation stood put to the accused by the learned trial Court for his committing offences punishable under Section 279 and 337 of the Indian Penal Code and under Section 181 of the Motor vehicles Act to which he pleaded not guilty and claimed trial.