STATE OF H.P. Vs. RAJAN MITTAL

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 16th March, 2000 passed by Sub Divisional Judicial Magistrate, Rampur Bushahr in Case No.8-2 of 99 titled State of H.P. Vs. Rajan Mittal acquitting the respondent.

(2.) ON 30th October, 1998, an FIR No.167 of 1998 under Sections 279 and 338 I.P.C. was lodged with Police Station, Rampur Bushahr that Smt.Krishna Mani (PW-3) was injured in an accident which occurred due to rash and negligent driving of accused who was driving his Tata Safari resulting into causing grievous hurt on the body of Krishna Mani.

(3.) AFTER completion of the investigation, challen was presented in the court and charges against the accused under Section 279 and 338 I.P.C. were framed wherein the accused pleaded not guilty and was put to trial.