AMRUTHA Vs. STATE OF A.P AND ANR.
LAWS(APH)-2010-4-132
HIGH COURT OF ANDHRA PRADESH
Decided on April 30,2010

AMRUTHA Appellant
VERSUS
State Of A.P And Anr. Respondents

JUDGEMENT

B.CHANDRA KUMAR,J. - (1.)This Criminal Petition has been filed to quash the proceedings against the petitioner in C.C.No.711 of 2008 on the file of the XI Metropolitan Magistrate, R.R. District at L.B. Nagar.
(2.)The second respondent herein is the defacto complainant. The allegation against the petitioner is that she had taken electric service connection from the underground. It appears that the municipal authorities had undertaken repairing work and dug a pit at the place where the service connection was taken. As it was rainy season, the pit was filled with water. The cow belonging to the defacto complainant when came in contact with the water in the pit, received electric shock and died on 28-06-2008 at about 13-00 hours.
(3.)The main contention of the learned counsel for the petitioner is that the ingredients of Sec. 429 of Indian Penal Code have not been made out from the complaint allegations and therefore the proceedings are liable to be quashed.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.