SHIVAKANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused has been charged sheeted for the offence punishable under Sec. 304-A of IPC.

(2.) The summary of the charge sheet is that on 3.11.2021, when Prashant, Vignesh and Darshan were playing in Mahalaxmi Layout at about 12.30 p.m., they fell in a pit, which was dug for the purpose of construction of house, and filled with water, and the said children died due to drowning. The case of the prosecution is that, the said incident has taken place due to rash and negligent act of the accused for not taking any safety measures for avoiding an untoward incident.

(3.) Heard the learned counsel for the petitioner - accused and the learned High Court Government Pleader for the respondent No.1 - State.