GAUTAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Appeal No. 284 of 1997 is preferred by accused - Gautam, who was convicted in Sessions Trial No. 65 of 1997 for offence punishable under Section 304 Part-I I and Section 324 of Indian Penal Code. Other two accused Babarao and Damduji were tried in said trial, but were acquitted.

(2.) The accused persons were tried for offence punishable under Section:

(3.) Heard learned Advocates for the respective parties.