BANSI LAL Vs. AB RASHID

JUDGEMENT

(1.) BANSI Lal, whose wife Santosh Kumari died in a motor vehicle accident, has approached this Court in criminal revision No.62/2005, for setting aside judgment dated 28.02.2005 of learned City Judge, Judicial Magistrate Ist Class, Jammu, acquitting Abdul Rashid, respondent, in F.I.R. No. 220/2001 registered by Police Station Bahu Fort, Jammu, under Sections 279, 337/304 -A RPC (short, for Ranbir Penal Code).

(2.) FACTS , necessary for the disposal of this petition, are these:-

(3.) BANSI Lal, in his petition, pleads that the trial Court had not made any endeavour to summon the prosecution witnesses and take coercive process for procuring the attendance of material witnesses. He submits that the list of witnesses comprised, inter alia, of government servants whose evidence had been closed by the learned Magistrate in a slip shod manner. He seeks setting aside of the order impugned in this petition.