RAJESH RANGARAJAN Vs. CROP CARE FED OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Leave granted.

(3.) This appeal is directed against the judgment and order dated 13.12.2007 passed by the High Court of Judicature of Andhra Pradesh in Criminal Petition No. 4155 of 2006. Mr. Raj Panjwani, learned senior counsel appearing for the appellant has drawn our attention to Annexure P-1, which is the Report of the Fact Finding Committee which deals with Farmers Death Due to Exposure to Pesticides in Warangal District of Andhra Pradesh.