SUNIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner/accused (hereinafter referred to as the 'accused') aggrieved by the judgments of conviction and sentence passed by learned Chief Judicial Magistrate, Hamirpur dated 2.2.2007 and affirmed by the learned Presiding Officer, Fast Track Court, Hamirpur, H.P. on 12.10.2007 in Criminal Appeal No. 10 of 2007, has filed the instant revision petition.

(2.) The case of the prosecution, in brief, is that the complainant Rakesh Kumar recorded his statement before the Police Station, Hamirpur stating therein that on 5.2005 he was serving as Conductor in H.R.T.C. and was on duty with bus bearing registration No. HP-24A-0643, which was coming from Dharamshala to Bilaspur and was being driven by Nikru Ram, PW-2 also employed with the H.R.T.C. When the bus reached Hamirpur Bus-stand at about 4.50 p.m., the driver of the bus wanted to park the bus at the counter of the bus-stand, however, a private bus bearing registration No. HP-67-7524 Green Line Travellers, was parked there.

(3.) On appearance before the trial Court, the copies of challan and statements of the witnesses as required under Section 207 Cr.P.C. were supplied to the accused. After having afforded an opportunity of being heard, the accused was charged for the offences punishable under Sections 353, 332 IPC to which he pleaded not guilty and claimed trial.