SHRIKRUSHNA SAMADHAN RAJAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. ADMIT. Heard finally by consent of the parties.

(2.) The applicant feels aggrieved by the orders passed by the Special Judge under the Electricity Act rejecting the application of the applicant for discharge. The applicant and co-accused had made two separate applications at Exh. 22 and 26 for discharging them of the charges for the offences punishable under Sections 304A, 336 and 427 of the Indian Penal Code and also under Section 139 of the Electricity Act, 2003. The application of the applicant was at Exh. 26.

(3.) A company by name Nujividu Cotton Corporation Company had purchased an agricultural land for installing Weighbridge on the said land. The Weighbridge was transported to the site in a truck, owned by deceased Saifullah @ Fouje Khan, bearing registration No. MH 31 M 7326. As the lorry, in which the Weighbridge was transported to the site, reached the site at about 2.00 a.m. The lorry was parked below high voltage tension electricity supply cable of Maharashtra State Electricity Distribution Company Limited (MSEDCL). The applicant was working as a Trainee Engineer with MSEDCL. The deceased was sleeping in the cabin of the lorry. He got up in the morning. When he tried to come out of the cabin he got electrocuted due to touch of High Voltage Cable to the Weighbridge.