STATE OF H P Vs. SHARANJIT

JUDGEMENT

(1.) The instant appeal is directed by the State of H.P. against the judgment of the learned Judicial Magistrate 1st Class, Court No. 2, Una, District Una, Himachal Pradesh, rendered on 18.06.2007 in Cr. Case No. 10-II-99 whereby, the learned trial Court acquitted the accused/respondent herein of the offences punishable under Sections 279, 337 and 338 of the Indian Panel Code.

(2.) The facts relevant to decide the instant case are that on 25.4.1999 at around 12.15 p.m. at Dhundla, accused was found driving a Meta-door vehicle bearing No. DL-08-2281 on a public road in a rash and negligent manner so as to endanger human life and personal safety of other and while driving as such accused struck his vehicle against a cyclist i.e. complainant Husain Ali and thereby caused him and his brother Anayat Ali simple and grievous injuries. On a statement made by complainant Husain Ali under Section 154 of the Cr.P.C. to the police, FIR was registered against the accused in the police station concerned. Thereafter, the police completed the investigation formalities.

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