GANESHGIR Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioners, who at the relevant time were respectively serving as "Overman" and "Sirdar" in the Eklehra Colliery situate in tahsil and district Cbhindwara, are being prosecuted under section 304-A, Indian Penal Code, in two trials as there were two deaths as a result of their negligence while working as such "Overman" and "Sirdar" (Criminal Case No. 164 of 1964 and 165 of 1964).

(2.) THE prosecution case in short is that the petitioners as such "Overman" and "Sirdar" were to periodically inspect the roof inside the mine where working was going on; that the roof at a certain place inside the mine collapsed killing two persons underneath its debris; that if the said roof had been duly inspected by the petitioners, its weakness and imminent danger of its collapsing would have been detected and remedied and deaths of the two individuals would have been averted.

(3.) AS common question of law is involved in both the petitions, the instant one as also the other (Criminal Revision No. 715 /64), this order shall govern the disposal of both.