ABDUL AZEEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.870 of 2023 of Kalladicode Police Station, Palakkad, registered for offences under Sec. 304 of the Indian Penal Code and Sec. 135(1) (a), 135(1)(e) of the Electricity Act, the accused have filed this petition.

(2.) The prosecution allegation is that on 23/9/2023 between 7.30 a.m and 9.00 a.m, one Mr Hasappa got an electric shock which resulted in his death at an arecanut plantation at Valiyatta in Karakkurussi, from a metal line situated therein through which negligently and illegally electricity was passed. The petitioners herein are the caretaker of the said plantation, who are responsible for unauthorised electric fencing and the death of the deceased. Hence, the accused are alleged to have committed the offences mentioned above.

(3.) The learned counsel appearing for the petitioners and the learned Public Prosecutor were heard.