BAGHA BEGUM Vs. STATE

JUDGEMENT

(1.) One Mohd Sharafat Khan (deceased) is stated to have died due to electrocution on 26th April, 2005 at about 8:30 pm.

(2.) This petition is filed by the mother, the widow and minor children of the deceased. This petition has been filed seeking direction to the Respondents to pay compensation of Rs. 20.00 lacs to the Petitioners as also Rs. 25,000/- as cost of litigation.

(3.) Heard learned Counsel for the parties and considered the matter.