STATE OF HIMACHAL PRADESH Vs. NARESH

JUDGEMENT

(1.) This appeal has been preferred against acquittal of the respondent pronounced vide judgment dated 21.6.2011 in criminal case No.16-II/2006 by learned Judicial Magistrate 1st Class, Kangra (hereinafter referred to as the trial Court) in case FIR No. 348 of 2005 dated 18.9.2005 under Sections 279 and 304-A Penal Code read with Sec. 187 of Motor Vehicles Act registered in P.S. Kangra (H.P.)

(2.) I have heard learned counsel for the parties and I have also gone through the record.

(3.) Brief case of the prosecution is that on 18.9.2005, at about 6/7 PM, deceased Lucky was hit by respondent Naresh by driving jeep No. HP-68-1072 rash and negligent manner, causing injuries to Lucky resulting into his death in Civil Hospital, Dharamshala.