STATE OF HARYANA Vs. RAJESH AGGARWAL & ANR.

JUDGEMENT

(1.) This appeal is filed by the State of Haryana against the final judgment and order dated 27.11.2006 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Revision No.413 of 2001 whereby the High Court partly allowed the petition filed by the respondents herein and altered the charge framed against them for the offence punishable under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") to that under Section 304A IPC.

(2.) Few facts need to be mentioned infra for the disposal of the appeal, which involves a short point.

(3.) There is a private limited company called "M/s Kee Pharma Private Limited" at Gurgaon (Haryana). This company is engaged in the business of manufacture of chemical drugs in their factory at Gurgaon.