STATE OF MADHYA PRADESH Vs. RAKESH LODH

JUDGEMENT

(1.) HEARD on admission. The State has preferred the present application for grant of leave to appeal against the judgment dated 17.10.2011 passed by the First Additional Sessions Judge, Panna in ST No. 54/2010 whereby the respondents were acquitted from the charges of Section 304 (Part II) and 201 of I.P.C. passed by

(2.) THE prosecution's case in short is that the deceased Savitri @ Javitri was found dead in the field of respondent Ram Das on 16.1.2010. It was alleged that she went to answer the call of nature and thereafter, she sustained injuries due to electrocution because the respondents took an illegal connection from the main line to the motor of the respondents. After death of the deceased the respondents removed that temporary line. An intimation was given to the Police and the body of the deceased Savitri @ Javitri was sent for post mortem. Dr. B.S. Yadav (PW9) found that the deceased died due to electrocution within last 12 to 36 hours. After due investigation a charge sheet filed and case was committed to the Sessions Court.

(3.) THE learned Additional Sessions Judge after considering the prosecution's evidence acquitted the respondents.