DEEPAK SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) The petitioners were charged with the offence punishable under Section 304-A IPC as per order dated May 15.5.1998 on the allegation that they were responsible for the death of Mange Pal as they were working on the same site. They were digging earth where the decreased was also working and buried beneath the earth.

(3.) By way of filing this Revision the petitioners have sought quashing of the FIR No. 111 dated 23.2.1996 registered at PS City Rohtak under Section 304-A IPC on the ground that no offence under Section 304-A IPC is made out against them as they were not negligent in the performance of their duties.