SOHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant revision petition stands directed against the concurrently recorded findings of conviction and consequent sentence imposed upon the accused/convict/revisionist by both the Courts below.

(2.) The prosecution story, in brief, is that complainant Lal Dass lodged statement with the Investigating Officer on 31.3.2007 that on that date he and Sanjay Kumar were sitting on a stone at Jugnu Mor Brow then a truck No. HR-37-A-6567 came from Brow side proceeding towards Bazir Bawri being driven in a fast speed by the driver who could not control such truck and drove it on them. It was alleged that due to his rash and negligent driving they sustained injuries on their person. The Investigating Officer conducted the investigation by preparing site plan and also seized documents of the vehicle. On completion of investigation into the offences allegedly committed by the accused a report under Section 173 Cr.P.C. stood prepared and filed in the competent Court.

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