MANOHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal by the accused who was convicted for the offence punishable under Section 304 Part-I of Indian Penal Code and is sentenced to suffer imprisonment for 10 years and fine etc.

(2.) The conviction is based on the findings namely :

(3.) Learned advocate for the appellant raised following grounds in memo of appeal and by oral submission objecting the conviction, namely :