JANKI DASS THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In instant petition, petitioner (hereinafter referred to as the accused) has assailed his conviction and sentence under Sections 279, 337, 338 and 201 of Indian Penal Code and also under Section 187 of Motor Vehicles Act, imposed upon him vide judgment dated 12.1.2009 passed by learned Judicial Magistrate Whether Reporters of Local Papers may be allowed to see the judgment? Yes 1st Class, Kasuali in criminal case No. 136/2 of 2007/2001, title State vs. Janki Dass Thakur and affirmed by learned Additional Sessions Judge, Solan vide judgment dated 25.6.2009 passed in criminal appeal No. 6-S/10 of 2009.

(2.) Prosecution case is that on 7.12.2000 at about 6.30 PM accused drove a car bearing No. DL-3CB-7513 in rash and negligent manner near main bazar, Kasuali so as endangering human life and personal safety and fled from spot after hitting motor cycle being driven by Gian Singh (PW1), causing injuries to motor cycle driver Gian Singh and pillion rider Virender Kumar (PW3) and also damaging motor cycle. Defence of accused is denial simplicitor.

(3.) I have heard learned counsel for parties and have also gone through entire record of case.