RAVI KUMAR Vs. STATE

JUDGEMENT

(1.) The challenge in this appeal is to the impugned judgement and order on sentence dated 3rd April 2012 and 19th April 2012 whereby the appellant was convicted for offence under Section 304(I) Indian Penal Code 1860((hereinafter referred to as IPC) and was sentenced to rigorous imprisonment for 10 years with fine of Rs 25,000 and in default of payment of fine to undergo simple imprisonment for 6 months. The fine so recovered was directed to be paid to the victim PW7 as compensation. Benefit of section 428 Cr.P.C was given to the accused.

(2.) The gravamen of the prosecution case is as follows:

(3.) Charge under section 302 IPC was framed against the accused, to which he pleaded not guilty and claimed trial.