The case arises from a tragic incident involving the death of two employees working on a signage installation at a shop owned by Vishnu Kumar and Pawan Kumar The workers ... were electrocuted while carrying out their assigned task The matter led to a criminal prosecution which progressed to the Sessions Court The court framed charges under serious penal provisions Vishnu Kumar and Pawan Kumar contested these charges asserting lack of intent and claiming the deaths were accidental The Trial Court as well as the High Court allowed the case to proceed They later approached the Supreme Court seeking discharge from the criminal proceedings