PRAKASH KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhat Kumar Sinha, learned counsel for the appellants and Mr. Prabir Chatterjee, learned Spl.P.P. appearing for the State.

(2.) Above named appellants have preferred this criminal appeal challenging their judgment of conviction and order of sentence dtd. 31/8/2006 passed by learned Additional Sessions Judge, Fast Track Court No. 7, Hazaribag in Sessions Trial No. 545 of 2004, whereby and whereunder, the appellants have been held guilty for the offence under Sec. 304A of the I.P.C. and sentenced to undergo S.I. for two years.

(3.) The factual matrix giving rise to this appeal in a narrow compass is that on 19/6/2004 Saturday at about 12:20 hours the informant Suresh Mahto with his nephew Rahul Kumar and son Pappu Kumar had gone to visit Rath Mela at Barakagaon. In the meantime, the nephew of the informant Rahul Kumar went to buy gram neaby and a Jhula which was projected near the gram shop, broken down of axle wheel roller fell on forehead of Rahul Kumar and due to that he died on the spot and several other persons were inflicted serious injuries.