STATE OF HIMACHAL PRADESH Vs. RAHUL LAKHAN PAUL

JUDGEMENT

(1.) This is an appeal filed by the appellant against the judgment of the Court of learned Additional Chief Judicial Magistrate, Jogindernagar dated 6.3.2000 vide which the respondent was acquitted for the notice of accusation under Section 337, 279, and 304 A. of the Indian Penal Code.

(2.) Briefly stated the facts of the case are that on 27.5.1996, complainant Bhim Sen along with his wife Rima Devi, son Harnam Singh and one Hari Singh was going in a Taxi No. HP02-2894. It was alleged by the complainant that the taxi was being driven by the accused and one Vijay Kumar was sitting on the front seat of the taxi. The accused along with Vijay Kumar came out and the taxi started reversing. The wife of the complainant Rima Devi and Hari Singh died on the spot, whereas the complainant and his son Harnam Singh sustained injuries. The matter was reported to the police and the case was registered and after completion of the investigation, challan was filed before the learned Whether Reporter of local newspapers may be allowed to see the judgment ? trial Court to try the respondent mentioned above leading to the acquittal.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.