(1.) All these criminal appeals are arising out of the impugned judgment and order dated 08/06/2010 passed by the Sessions Judge, Parbhani in Sessions Trial No. 95 of 2010.
(2.) Criminal Appeal No. 304 of 2011 is filed by the accused (appellant herein) Suresh s/o Ghanshyam Chopade praying therein, to quash and set aside order of conviction for the offence punishable under section 304(II) of the Indian Penal Code. Criminal Appeal Nos. 654 of 2011 and 655 of 2011 are filed by the State thereby praying for enhancement of the sentence and for setting aside the order of acquittal of the accused and to hold that, the accused is guilty for the offence charged and he be punished accordingly.
(3.) The facts of the prosecution case, in brief, are as under :
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