STATE OF H P Vs. RAVINDER KUMAR

JUDGEMENT

(1.) The accused/respondent herein stood convicted by the learned trial for his committing offences punishable under Section 279, 337 and 338 of the IPC. On his standing aggrieved by the verdict by the learned trial Court, he carried an appeal therefrom before the learned Sessions Judge, Hamirpur, H.P. whereby the latter reversed the findings of conviction recorded upon the accused/respondent by the learned trial Court. The State of H.P. stands aggrieved by the verdict of the learned Sessions Judge, Hamirpur whereupon it by preferring an appeal herebefore concerts to beget its reversal.

(2.) The facts relevant to decide the instant case are that on 9.9.2004, the complainant had gone to Mehre Bazar. After purchasing some articles, she was proceeding towards the bus-stand at Mehre on her own side at about 4.40 p.m., and while, she was in front of Punam General Store, a jeep trolla came from behind in a rash and negligent manner and crushed her right foot. She made a cry and the trolla was stopped by the driver. Its number was HP-21-0545. The trolla driver disclosed his name as Ravinder Kumar. It is stated that the accident took place due to rash and negligent driving of Ravinder Kumar. On the aforesaid facts, FIR was registered in the police station concerned and thereafter the police completed all the formalities relating to the investigations.

(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.