EMPEROR Vs. MAHADEVAPPA HANMANTAPPA

JUDGEMENT

(1.) This is an appeal by the Government of Bombay against the acquittal of the accused Mahadevappa Hanmantappa.

(2.) The accused was charged with: (1) a breach of condition No. 4 in the license in form A of the rules under the Indian Explosives Act IV of 1884, (2) with doing a rash and negligent act so as to endanger human life under Section 286, Indian Penal Code, and (3) with causing the death of one Bhimava by doing a rash and negligent act under Section 304A, Indian Penal Code.

(3.) The prosecution case was that, on September 7, 1925, the deceased Bhimava and another woman Sangava, employed by the accused, were pounding gun-powder with pestles in his house that in consequence of an explosion that occurred there Bhimava got burns, of which she died, and Sangava got slight injuries on her feet.