Surinder Singh, J. - (1.)STATE has challenged the acquittal of the Respondent passed by the learned trial Court in criminal case No. 34/2 of 2002 decided on 11.10.2004, under Sections 279, 304 -A Indian Penal Code and Section 181 of the Motor Vehicles Act, by way of filing the present appeal.
(2.)HEARD and gone through the evidence on record.
Case of the prosecution is that on 30.1.2002 at about 9 a.m. at the place known as 'Gullarwala', Respondent was allegedly driving the Scooter bearing registration no. HP12A -1133 rashly and negligently and hit Bhupinder Singh, a child of 5 years causing injuries on his head. Thereafter, he was taken to the Hospital for treatment by the Respondent from where he was referred to P.G.I. Chandigarh. He remained hospitalized in General Hospital Sector 32 at Chandigarh where he succumbed to his injuries.

(3.)THE autopsy of the dead body was conducted by PW9 Dr. Shub Mohan and the report is Ext. PW8/H. The possibility of the injuries in the motor vehicular accident has not been ruled out.