STATE OF HIMACHAL PRADESH Vs. MANOHAR LAL

JUDGEMENT

(1.) The instant appeal stands directed against the impugned judgement of acquittal recorded by the learned Additional Chief Judicial Magistrate, Kasauli, District Solan, H.P. whereby he pronounced an order of acquittal upon the accused qua the offences allegedly committed by him.

(2.) The brief facts of the case are that on 23.10.2001 at about 5.45 p.m on receipt of a telephonic message qua the accident, SI Brij Mohan Sharma, alongwith Constable Neter Singh had gone to ESI Hospital, Parwanoo. ASI Bheem Singh and constable Ram Lal met them in the bazaar at Parwanoo, who had at that time were on patrol duty. They both were also taken to ESI Hospital by S.I. Brij Mohan Sharma. There they came to know that Suneel Kumar had met with an accident near Truck Union, with truck No. HP-07-1112 due to which he had sustained injuries on his body below the abdomen. Suneel Kumar from ESI Hospital Parwanoo had been referred for further treatment to the Government Medical College and Hospital, Sector-32, Chandigarh.

(3.) A notice of accusation stood put to the accused by the learned trial Court for his committing offences punishable under Sections 279, 337, 304-A and 201 of the IPC to which he pleaded not guilty and claimed trial.