STATE OF H.P. Vs. DURGA SINGH

JUDGEMENT

(1.) THE respondent was prosecuted in criminal case No.57-II/97 in the Court of Additional Chief Judicial Magistrate, Nurpur, H.P. for offences punishable under sections 279 and 304-A of the Indian Penal Code and was acquitted on 1.10.1999 by the trial court. The State has filed this appeal against the acquittal of the respondent-accused.

(2.) THE brief facts of the case are that on 2.4.1996 at about 7.30 A.M. near Jassur, the respondent-accused drove the bus bearing No. HP-38- 2404 on a public highway rashly and negligently and dashed it with the tractor bearing No.PBG-2823 as a result of which Didar Singh, who was sitting in the tractor fell down and died. The matter was reported to the police on the basis of which FIR was registered. The investigation was carried out and the challan was put against the respondent-accused. In order to prove its case, the prosecution examined as many as 10 1 Whether the reporters of Local Papers may be allowed to see the judgment? No. witnesses. The accused was examined under section 313 of the Code of Criminal Procedure.

(3.) MR . Ajay Sharma, Advocate had supported the judgment dated 1.10.1999.