STATE OF H.P. Vs. VIKRAM SINGH

JUDGEMENT

(1.) Respondent was made to stand trial for the offences under Ss. 279, 337 and 338 of the Indian Penal Code (for short 'Code') and was acquitted of the said offences, constraining the State to file the instant appeal.

(2.) The case of the prosecution was that on 1/6/2004, at about 9:30 p.m. at Vishwakarma Chowk, the petitioner was driving a Kinetic Honda in a rash and negligent manner and hit the complainant thereby causing simple as well as grievous injuries to him Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(3.) After completing the formalities of investigation, the accused was summoned. Thereafter, copies of challan and other documents were supplied to him and in the notice of accusation put to him, he pleaded not guilty and claimed trial.