STATE OF MADHYA PRADESH Vs. J P CASSAD

JUDGEMENT

(1.) THIS is an appeal against acquittal of Respondent J. P. Cassed and D. M. Tembhekar who were tried along with Khan Sahib Haji Mulla Akbar All and Babusingh for the contravention of Rule 136 of the Indian Electricity Rules, 1956. ,

(2.) KHAN Sahib Haji Mulla Akbar Ali is the Chairman of the Board of Directors of Kalichhappar Colliery; J. P. Cassad is the Agent; Tembhekar is the Manager; and Babusingh the electrician.

(3.) IN connection with an enquiry into the electrocution of one Gudiya, Spare Pump Khalasi of the Mine, Mr. H. K. Bhattacharya, Inspector of Mines, inspected the electrical fittings in the bungalow of the Assistant Manager of the Mine. He found that neutral conductor of light circuits were taken through switches instead of taking these lines direct to lamps and that live lines were taken direct to the points instead of taking these lines through the switches, which resulted in contravention of Sub-rule (2) of Rule 32 of the Indian Electricity Rules, 1956. All the above four accused were tried under Rule 141 of the Indian Electricity Rules, 1956. In this appeal we are concerned only with the Agent (J. P. Cassad) and the Manager (Tembhekar ). Both these accused admitted in their statements under Section 342, Cr. P. C. that they were the Agent and the Manager respectively of the Mine.