STATE OF H.P. Vs. JATINDER KUMAR

JUDGEMENT

(1.) THE present appeal arises out of judgment dated 4th February, 2000 passed by Chief Judicial Magistrate, Bilaspur, H.P. in Case No. 333-1 of 1998, titled as State vs. Jatinder Kumar, acquitting the accused of the charged offence.

(2.) AS per the case of the prosecution on 9th January, 1998 at about 6.30 p.m., when the complainant Smt. Veena Devi (PW-1) was crossing the road near ITI, Bilaspur, the accused who was driving scooter bearing registration No. HP-24-0159 came at a high speed and hit the complainant, thus causing injuries on her right leg and arm. The matter was reported to the police and HC Nain singh (PW-4) reached at the spot and recorded the statement of the complainant Ext.PA, on the basis of Whether the reporters of Local Papers are allowed to see the Judgment? which FIR dated 10th January, 1998 was registered with Police Station Sadar, Bilaspur, under Sections 279, 337, IPC. The site plan (Ext.PW- 4/B) was prepared and the complainant was got medically examined. The vehicle was also mechanically examined by C. Lekh Raj (PW-6) and report (Ext.PW-6/A) was also obtained.

(3.) IN order to prove its case, prosecution examined six witnesses and statement of the accused under Section 313, Cr.P.C. was also recorded.