G.B.GANESHAPPA Vs. K.G.SHIVANAGOWDA

JUDGEMENT

(1.) FOLLOWING substantial questions of law:-

(2.) I have heard learned counsel for appellant and learned counsel for respondents.

(3.) IT is seen from records that appellant herein was prosecuted in C.C.No.151/2004. The appellant was tried for an offence punishable under section 304A IPC, wherein it was alleged that on 24.12.2003, appellant herein had grown paddy crop; he had brought power tiller bearing No.KA-17-T- 5806 to his land and he had used belt to propel a fan from engine of power tiller. Deceased Rathnamma was working as a Coolie and she was cleaning paddy. She came in contact with fan and she was struck by blades of fan and succumbed to injuries. The appellant herein had not put a guard to the fan, therefore, blades of fan hit the deceased.