(1.) IN cases where live electric wire snaps and falls on the public pathway resulting in electrocution of human beings walking through the pathway, can the employees of the licensee in control of the power supply management who are directly in charge of such electric line, shirk from criminal liability by resorting to a plea that such death is not 'causa causans' and is only 'causa sine qua non' to the negligence attributed to them, in defending a charge under Section 304A, IPC?
(2.) THE petitioners/accused, who have unsuccessfully challenged their conviction and sentence under Sections 336 and 304A r/w S. 34, IPC before the Additional Sessions Court, North Paravur through Crl. Appeal No. 216 of 2002, have come up in revision.
(3.) ACCORDING to the learned counsel for the petitioners, the incident had occurred only on 'act of God' and not due to any negligence from the part of the petitioners. It is also argued that the first petitioner is pres- ently 73 years and the second petitioner is 68 years old, and are suffering with serious aliments.