SATISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has preferred this petition being aggrieved of the judgment dated 3.10.2019, passed by Additional Sessions Judge, Kurukshetra, vide which the appeal filed by him, challenging the judgment of conviction and order of sentence dated 19.10.2015, passed by Judicial Magistrate Ist Class, Kurukshetra in case FIR No. 69 dated 3.6.2010 under Section 304-A IPC, registered at Police Station K.U.K., was dismissed with modification in the sentence part whereby sentence of the petitioner was reduced to eight months from one year, as awarded by the trial Court.

(2.) The brief facts of the present case are that on 3.6.2010, complainant Jagdish got recorded his statement to the effect that he had been working on D.C. rate in Hinga Kheri Centre of Electricity Department and Sohan Lal had been working as ALM with him at that centre for the last 21 months. On 2.6.2010, they had received a message from Bhim Singh Lineman regarding a break down in Udarsi feeder and were directed to find out the snag and to cure the same. On reaching the spot, they found that jumpers were lying open. They made a call in the power house, where the accused being operator ASM, had attended the call and assured them that electricity was cut and they could deal with the snag. On the assurance of the accused, Sohan Lal started dealing with the snag and when Sohan Lal had mounted upon the transformer, got the electric shock and due to its impact, he fell down on the ground. On hearing his noise, 2-3 persons came at the spot and Sohan Lal was removed to Civil Hospital, Kurukshetra, where he was declared dead. It has been alleged that Sohan Lal was electrocuted because of negligence and false assurance of accused Satish Kumar. On the basis of the complaint, the FIR in question was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the petitioner.