MAROTI BHIMRAO THOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this Appeal, the appellant challenges the judgment and order dated 5th August, 2008 passed in Sessions Trial No. 44/2007 by the learned Additional Sessions Judge, Darwha, District Yavatmal, convicting the appellant/accused for offence punishable under section 304 II of the Indian Penal Code (in short "IPC") and sentencing him to suffer R.I. For 10 years and to pay a fine in the sum of Rs. 1,000/ in default, to undergo further imprisonment for one month.

(2.) Facts in brief are these :

(3.) Heard submissions at the Bar.