STATE OF H P Vs. MEHAR CHAND

JUDGEMENT

(1.) The instant appeal is directed against the impugned verdict pronounced by the learned Judicial Magistrate 1st Class, Court No. III, Hamirpur, H.P. whereby the learned Judicial Magistrate hence acquitted the accused/respondent for his allegedly committing offences punishable under the relevant penal provisions in respect whereof charges stood framed against him.

(2.) The brief facts of the case are that on 15.8.2003 at about 11.30 a.m. at place Jhaniari Bridge, near Bhota, accused Mehar Chand, was driving vehicle bearing registration No. HP-21-0385 on a public highway. Due to the rash and negligent driving of the accused, he hit his vehicle against a bicycle, due to which the complainant Arvind Kumar and Rajiv Kumar sustained injuries. The injured were moved to the hospital and the matter was reported to the police by the complainant and on completion of the investigation, into the offences, allegedly committed by the accused, the Investigating Officer concerned prepared a challan besides filed a report under Section 173 Cr.P.C. before the Court concerned.

(3.) Thereupon, the accused stood charged by the learned trial Court for his allegedly committing offences punishable under Sections 279, 337 and 338 of the Indian Penal Code, to which he pleaded not guilty and claimed trial.