STATE OF H P. Vs. JASWINDER SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE respondent was tried and acquitted for offences under sections 279, 304-A and 201 Indian Penal Code & under Sections 184, 187, and 192 of the Motor Vehicles Act.

(3.) FINDING a prima-facie case against the respondent, he was charge sheeted to which he pleaded not guilty and claimed trial.