NINGAPPA Vs. SHANTANAGOUDA

JUDGEMENT

(1.) Heard Sri Srinivas B. Naik, learned counsel for the accused-petitioner, Sri Shivaraj P. Mudhol, learned counsel for respondent No.2, and Sri T. Hanumareddy, learned Additional Government Advocate for respondent No.3 State.

(2.) The complainant, as per Ex.P1, has preferred this criminal revision petition challenging the order of acquittal of accused Nos.1 and 2 in C.C. No.756/2010, dtd. 7/1/2012, passed by the Additional Civil Judge and JMFC (for short, 'the trial Court'), and the subsequent confirmation of the said order in Criminal Appeal No.10/2012, dtd. 18/6/2019, passed by the II Additional District and Sessions Judge, Bagalkot (for short, 'the appellate Court').

(3.) The complainant set the criminal law into motion by lodging a complaint on 21/3/2010, alleging that at about 12:30 p.m., while he was at home, his wife- Vijayalaxmi suffered electrocution and died while drawing water from a tap located near the transformer, despite being shifted to the hospital for treatment. It is alleged in the complaint that the incident occurred due to the negligence of the accused persons in failing to properly maintain the electric transformer.