STATE OF H.P. Vs. PARMOD SINGH

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 27.11.1998 passed by the Sub Divisional Judicial Magistrate, Rajgarh, Distt. Sirmaur, in Criminal Case No. 46/2 of 1997, titled as State v. Parmod Singh, acquitting the accused of the charged offence u/s 279 & 337 of the Indian Penal Code.

(2.) AS per the case of the prosecution, on 17.6.1997 at about 9.45 p.m. Shri Satish Kumar (PW-1) was crossing the road from a passage in between two vehicles i.e. bus No. HP-14-3573 and one truck Swaraj Mazda, parked behind the bus. The accused without giving any signal or starting the bus reversed 1 Whether reporters of Local Papers may be allowed to see the judgment? the bus thereby crushing Satish Kumar. On raising hue and cry, the bus was stopped and the injured was taken out and sent to the hospital for medical treatment. Investigating Officer HC Phool Singh (PW-10) recorded the statement Ext.PW-1/A of Shri Satish Kumar (PW-1) and on the basis of which FIR No. 42/97 dated 18.6.1997 u/s 279 & 338 IPC was registered with Police Station, Rajgarh. Statements of the witnesses were recorded, MLC Ext.PW-3/B and other documents were seized by the Investigating Officer. After completing the investigation, the challan was presented by SHO Sant Ram (PW-6) in the Court for trial.

(3.) IN order to prove its case, the prosecution examined 13 witnesses and the accused examined one witness. Statement of the accused u/s 313 Cr.PC was also recorded.