STATE OF H P Vs. KAMLESH KUMAR

JUDGEMENT

(1.) This appeal has been preferred by the State against the acquittal of respondent under Section 279 IPC and Section 181 of Motor Vehicles Act vide judgment dated 22.7.2008 passed in RBT No. 240-II of 2004, titled State of H.P. vs. Kamlesh Kumar in case FIR No. 77 of 2002, dated 2.8.2002, registered in P.S. Sujanpur, District Hamirpur H.P.

(2.) I have heard learned Deputy Advocate General for the State as well as Mr. Amit Singh Chandel, Advocate, for the respondent and have also gone through the record.

(3.) As per prosecution case, on the basis of challan presented in the Court, Notice of Accusation was put to accused under Sections 279 IPC and 181 of Motor Vehicle Act for causing damage to car No. HP-22-4679 driven by PW1 A.Prabhakar Rao by driving bus No.HP-22-8789 on public highway on 2.8.2002 at 7 PM, in rash and negligent manner endangering human life and causing injury to complainant in front of Sainik School Family Quarters Colony, Sunjanpur, District Hamirpur H.P.