NARAYAN GANGARAM KHANDEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned APP for State.

(2.) The appellant in Criminal Appeal No. 374/1996 is convicted for the offence punishable under Sec. 304 Part II of the Indian Penal Code and sentenced to suffer R.I. for 5 years by II Additional Sessions Judge, Solapur in Sessions Case No. 121 of 1995 vide Judgment and Order dated 18/6/1996. Hence, this appeal.

(3.) Such of the facts necessary for the decision of this appeal are as follows :