STATE OF HIMACHAL PRADESH Vs. SACHIN SOOD

JUDGEMENT

(1.) Challenging the acquittal of the respondent for rash and negligent driving on a public way and for causing death by such negligence the State has come up before this Court by filing the Criminal Appeal under Section 378 of the Code of Criminal Procedure, 1973.

(2.) The gist of the facts, apposite to arrive at a just conclusion, traces its origin from the statement of Sh. Kancha Lama (PW-1) Whether reporters of Local Papers may be allowed to see the judgment recorded under Section 154 Cr.PC (Ext.PW-1/A). He stated that on 11.8.2004, at around 2.30 day time, a person named Madan Singh .

(3.) On the basis of statement (Ext. PW-1/A), FIR No. 384, dated 11.8.2004 (Ext. PW-6/A), under Sections 279 and 304-A of the Indian Penal Code was registered against the respondent-accused in the file of Police Station Kullu, Distt. Kullu, H.P.