STATE OF KARNATAKA BY STATION BAZAR POLICE STATION REPRESENTED BY ADDITIONAL STATE PUBLIC PROSECUTOR, HIGH COURT CIRCUIT BENCH AT GULBARGA Vs. AMRUTHRAO

JUDGEMENT

(1.) HEARD the learned Additional State Public Prosecutor for the appellant. The appellant is the State, seeking to question the acquittal of the respondents for the offence punishable under Section 304(A) read with Section 34 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC, for brevity). The allegation was that one Gujjamma, while drying clothes, had put them on a wall which had an electricity leak passing through it, as a result of which she was electrocuted.

(2.) IT was the case of the prosecution that on the basis of the complaint of one PW.3 who is said to have made a complaint earlier, to the Gulbarga Electricity Supply Company as regards the leak in the electricity in the wall, has led to the accidental death of Gujjamma, which could have been avoided by the respondents if they had been diligent in attending to the complaint of PW -3 regarding the leak in electricity.