LAWS(HPH)-2016-11-134

STATE OF H P Vs. KHEERA MANI

Decided On November 10, 2016
STATE OF H P Appellant
V/S
Kheera Mani Respondents

JUDGEMENT

(1.) The instant appeal stands directed by the State of H.P. against the judgment of the learned Judicial Magistrate, Court No.4, Mandi, District Mandi, H.P. rendered on 18.06.2008 in Police Challan No. 263/1/04/03 or 263/II/04/03, whereby, he acquitted the accused/respondent herein for his allegedly committing offences punishable under Sections 279, 337 and 338 of the IPC.

(2.) The facts relevant to decide the instant case are that on 13.02.2003 at about 11.45 a.m., at place Hanogi Bridge, accused was driving Swaraj Mazda bearing registration No. HP-33A-535 and was coming from the side of Pandoh and a bus bearing registration HP-37-2559 was going towards Kullu and since the accused was driving the Swaraz Mazda in a rash and negligent manner, so he dashed the vehicle against the bus due to which the occupants of the bus sustained injuries. On the aforesaid facts, FIR was registered in the police station concerned. The police started the investigations in the case and completed all the codel formalities.

(3.) On conclusion of the investigations, into the offences, allegedly committed by the accused, a report under Section 173 of the Code of Criminal Procedure was prepared and filed in the competent Court.