STATE OF H. P Vs. PARMODH SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE State has assailed the judgment of acquittal, recorded by the learned Trial Court on 31/05/2001 in Criminal Case No.RBT No.119-II/2K/99, registered under S.279, 337 IPC read with S.187 of the Motor Vehicles Act.

(3.) INJURED Ankit Sharma was medically examined. He was alleged to have sustained three minor and simple injuries i.e. Haematoma and abrasions on the knee and calf region. His Medico legal certificate Ext. PA was also taken into possession by the police.