Sher Singh vs State Of Uttarakhand
2026 Latest Caselaw 1125 UK

Uttarakhand High Court

Sher Singh vs State Of Uttarakhand on 17 February, 2026

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat                                                                           COURT'S OR JUDGE'S ORDERS
             or directions
No.    e
            and Registrar's
              order with
              Signatures

                               CRLA No.322 of 2024
                               Sher Singh                                           ......Appellant
                                                                Versus
                               State of Uttarakhand                                 ...Respondent

                               Hon'ble Ashish Naithani, J.

Mr. Lalit Sharma, Ms. Anmol Sandhu, learned counsel for the Appellant.

2. Mr. Vipul Painuly, learned AGA for the State of Uttarakhand.

3. Learned counsel for the Appellant makes an opening statement that the present matter relates to an accidental death, which should have been covered as per law and as per legal jurisprudence principle under Section 304A of IPC, whereas the Appellant has been convicted under Section 304A of IPC, defines punishment for culpable homicide not amounting to murder and Section 304A of IPC is defined by causing a death by negligence i.e. accidental death.

4. Further elaborating the incident, learned counsel for the Appellant submits that the prosecution story based on the FIR states that the Appellant was driving a truck with Registration No.UK06CA 2065, whereas the victim/deceased was riding a motorcycle, and it is reported that the Appellant hit the motorcycle which was coming on the other side, which had caused the death.

5. Learned State Counsel, however, submits that the matter is indeed covered under Section 304A of IPC as culpable homicide not amounting to murder as the Appellant was driving the said truck with Registration No.UK06CA 2065, after hitting the motorcycle of the deceased, and the Appellant dragged the said motorcycle to the length almost one kilometre, as per the FIR.

6. List this matter on 26.02.2026.

(Hon'ble Ashish Naithani, J.) 17.02.2026 Nitesh/