JEEVAN VAIDYA Vs. STATE OF C G

JUDGEMENT

(1.) HEARD.

(2.) THIS appeal is directed against the judgment of conviction and order of sentence dated 27/5/2006 passed by the Fourth Additional Sessions Judge (FTC), Bastar at Jagdalpur in S.T. No. 208/2005, whereby, the said Court convicted the Appellant under Section 304 Part -II of IPC and sentenced him to undergo R.I. for 5 years and to pay a fine of Rs. 500/-, in default of payment of fine to further undergo R.I. for 3 months.

(3.) IT is on this evidence, after usual investigation; charge sheet was filed under Section 304 of IPC. On trial, the Sessions Court framed charges under Section 304 Part-II of IPC, to which, the Appellant denied. On conclusion of the trial, the Sessions Court held the Appellant guilty of the offence punishable under Section 304 Part-II of IPC and sentenced him as aforementioned. IT is against this judgment of conviction and order of sentence, the Appellant has filed this appeal.