STATE OF HIMACHAL PRADESH Vs. KAMAL SARUP

JUDGEMENT

(1.) RESPONDENT was sent up for trial for offences, punishable under Sections 279 and 337 IPC, for allegedly driving a scooter in a rash or negligent manner and while so driving causing injuries to a child, aged about 4 or 5 years.

(2.) PROSECUTION version may be summed up thus. PW-1 Mast Ram after having travelled by a bus alighted from the bus near Rakkar Colony, Una. He was holding his son, Yash Pal then aged about 5 years, in his lap. After alighting from the bus, when he was crossing the road, the respondent came from one of side of the road driving his scooter at a very fast speed and also in a rash manner. The scooter hit the child, as a result of which he fell and sustained simple injuries.

(3.) I have heard the learned Additional Advocate General, as also the learned defence counsel, and gone through the record.