VILAS BAJIRAO JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by the conviction under Section 304 Part-II of the Indian Penal Code, 1860 and sentence to undergo rigorous imprisonment for five years, accused in the Sessions Case No. 298 / 1990 has preferred this appeal under Section 374 (2) of the Code of Criminal Procedure, 1973.

(2.) Heard. learned Counsel for the Appellant and learned APP for State.

(3.) Prosecution case in brief is that;