STATE Vs. SIDHARTH SAWHNEY

JUDGEMENT

(1.) The present petition has been filed on behalf of the State challenging the order dated 14.05.2018 passed by the Addl. Sessions Judge, Patiala House Courts, New Delhi arising out of FIR No.264/2007, registered under Sections 304-A/34 IPC at Police Station Vasant Kunj, New Delhi.

(2.) Initially, vide order dated 09.01.2018, the Metropolitan Magistrate had framed charge under Sections 304-A/34 IPC against all the accused persons. In a revision filed on behalf of respondent No.2, the Sessions Court set aside the order of the Metropolitan Magistrate and discharged the petitioner for the offence under Section 304-A IPC.

(3.) The facts as noted by the Courts below are, that on 29.04.2007, the injured namely, Dashrath was working as a labourer under the supervision of accused persons, namely, Ravi Gulati and Ram Kailash and while working, the injured came in contact with an electric wire as the iron pole he was affixing got in contact with the overhead BSES high tension wire resulting into his death.