Vivek Singh Thakur, J. - (1.)Present appeal has been preferred by the State of Himachal Pradesh against acquittal of respondent vide judgment dated 21.10.2008 passed in Police Challan No. 52-1-2005, in case FIR No. 144 of 2005, registered in Police Station Hamirpur under Sections 279, 337 and 338 of IPC.
(2.)Brief facts of the case are that bus being driven by respondent carrying passengers of a wedding party had met with an accident on 5.2005 at about 12:30 P.M. near Ukhali, causing injuries to its occupants, leading into registration of FIR against respondent under Sections 279, 337 and 338 IPC. On completion of investigation, finding prima facie complicity of accused/respondent, challan was presented against him in the court. On conclusion of trial, respondent stands acquitted.
(3.)I have heard learned Deputy Advocate General for the appellant as well as learned counsel for the respondent and also gone through the records of the case.