STATE OF H P Vs. ASHWANI KUMAR

JUDGEMENT

(1.) The instant appeal stands directed by the State of H.P. against the judgment of the learned Judicial Magistrate 1st Class, Nadaun, District Hamirpur, H.P. rendered on 15.07.2006 in Crl. Case No. 36-I-2003, RBT No. 381-II-2003, whereby, she acquitted the accused/respondent herein for his allegedly committing offences punishable under Sections 279, 337 of the IPC and under Section 187 of the Motor Vehicles Act.

(2.) The facts relevant to decide the instant case are that the injured/complainant was standing near Inder Pal Chowk on 3.4.2000 at about 9.30 a.m. along with Rajinder Kumar and Mohan Singh. In the meantime, a Van bearing NO. HP-02-6265 came from Hoshiarpur side which was being driven by the accused in a rash and negligent manner as a result of which he struck it with the complainant and caused injuries to him. 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.