STATE OF RAJASTHAN Vs. PREM CHAND

JUDGEMENT

(1.) The State of Rajasthan has preferred this appeal against the judgment and order dated 31.7.1990 passed by the learned Civil Judge & Addl. Chief Judicial Magistrate, Kishangarh in Criminal Case No. 128/87 for the offence under Section 304-A IPC.

(2.) The necessary facts giving-rise to this appeal in short are as follows :

(3.) On 13.11.1979 Nand Singh (P.W.1) (complainant) filed a complaint at police station Madanganj alleging therein that when he was in Chhagan Textiles, at about 7.45 one Harji Singh came to him informing that at Roadways Bus Stand, Truck No. RJZ 6685 which was coming from Ajmer hit Harji Singh's brother Gopal who died on the spot.