VAJASHIBHAI DEVANANDBHAI NANDANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is preferred by the applicants under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with IC. R.No.7 of 2018 registered with Bantva Police Station, District Junagadh for the offences punishable under Sections 304 and 114 of the Indian Penal Code.

(2.) It is the case of prosecution that on account of wire fencing in the field belonging to the applicants, the deceased died due to electrocution.

(3.) It is further the case of the prosecution that, although, the electric wire was attempted to protect the crop, installation of the electric wire was illegal and after once the electrocution resulted into the death of the deceased and the applicants are alleged to have dragged the deceased from for a considerable distance.