STATE OF HIMACHAL PRADESH Vs. KANSHI RAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 6-7-1996 passed by the learned Chief Judicial Magistrate, Shimla, whereby the accused-respondent (here in after referred to as the 'accused') has been acquitted of the offences under Sections 279 and 304-A of the Indian Penal Code.

(2.) The case of the prosecution in brief is that on 18-11-1992 at about 2.55 p.m. PW-10 Meera Devi along with her mother Smt. Satya Devi (since deceased) had gone to bus stand Shimla for boarding a bus. At that time, Smt. Satya Devi had gone to purchase biscuits from a shop at the bus stand. When she was returning therefrom towards PW 10

(3.) The accused was tried by the learned Chief Judicial Magistrate, Shimla for the accusations under Sections 279 and 304-A, I.P.C.