STATE OF RAJASTHAN Vs. JHUJHAR SINGH

JUDGEMENT

(1.) The instant Criminal Leave to Appeal has been filed by the State Government under Sec. 378(3) Crimial P.C. against the Judgment dated 8.10.2013 passed by the learned Additional Chief Judicial Magistrate, Srikaranpur District-Sriganganagar in Sessions Case No. 169/2005 whereby the learned Trial Court acquitted the accused-respondent from the offences under Sections 279 and 304A I.P.C.

(2.) As per the brief facts of the case, an F.I.R. was registered against the accused-respondent at Police Station Keshrisinghpur on 7.4.2013 upon oral statement made by complainant/PW-10/Narvail Singh in which allegation was leveled by him that on 6.4.2013 his father late Shri Kashmir Singh went on by cycle to purchase oil from barrel point and when his father reached on the road from Dhanoor, at about 7.00 P.M., a bus came from the side of Keshrisinghpur in high speed and his father was hit by the said bus which was driven by the respondent Jhujhar Singh in rash and negligent manner and due to hit, his father fell down and ultimately died.

(3.) After receiving such information, the S.H.O. P.S. Keshrisinghpur registered a case under Sections 279 and 304A i.P.C. and commence investigation.