STATE OF H P Vs. LAKHBIR SINGH @ BALJIT

JUDGEMENT

(1.) The instant appeal is directed by the State of Himachal Pradesh against the impugned judgment rendered on 16.9.2006, by the learned Judicial Magistrate, 1st Class, Court No.2, Dehra, District Kangra, H.P., in Criminal Case No. 163/03, whereby the learned trial Court acquitted the respondent (for short 'accused') for the offences charged.

(2.) The brief facts of the case are that on 10.12.2003 on receiving a telephonic information regarding an accident, HC Satpal alongwith other police official reached CHC, Nadaun, where MLC No. 0396 and 397 of injured Bidhi Chand and Vikesh Kumar were procured. Injured Vikesh Kumar is stated to have referred to R.P.G.M.C for further treatment.

(3.) Notice of accusation stood put to the accused by the learned trial Court for his committing offences punishable under Sections 279, 337 and 304-A of I.P.C, to which he pleaded not guilty and claimed trial.