S. N. Variava, J. - (1.) Leave granted.
(2.) Heard parties.
(3.) This Appeal is against an order dated 29th March, 2000 by which an order framing charges under Ss. 302 and 304 of I.P.C. has been quashed. By the impugned Order the prosecution is directed to be proceeded only under S. 304-A of I.P.C. and S. 39 of the Indian Electricity Act.;