MAHALINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is preferred by accused aggrieved by the Judgment of conviction and order of sentence passed by Additional J.M.F.C . Court, Mudhol in C .C . No.88/2009 dated 09.08 .2010 convicting the accused for the offence punishable under Section 304-A o f I.P.C . sentencing to undergo simple imprisonment for a period of 06 months and to pay a fine of Rs.3 ,000/- for the o ffence punishable under Section 304-A o f I.P.C., in default of payment of fine amount, to undergo further simple imprisonment for a period o f two months, which is confirmed in Criminal Appeal No.69/2010 by the Fast Track Court, Jamkhandi dated 14.07 .2011.

(2.) For the sake o f convenience , parties shall be referred to as their ranks be fore the trial Court.

(3.) Brief facts leading to filing of this case are as under : Sri Sanganabasappa S/o .Tammanappa Angadi, complainant filed a complaint be fore the Mahalingpur Police Station on 23.09 .2008 at about 7 .00 p.m., alleging that his grandson namely Prashant S/o . Mahalingappa Angadi, aged about 08 years, came in contact with live electricity in the guy wire, which supported the electric pole at Chinchali plot of Mahalingpur town. It is stated that when the minor boy was playing cricket he came in contact with live electricity in the guy wire and died due to electrocution.