RAJESH GORELAL GUPTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these appeals are being disposed by common Judgment and order since they arise out of the Judgment and order dated 27.11.1996 passed by the Additional Sessions Judge, Gondia in Sessions Trial No. 87/92.

(2.) The accused has preferred the Criminal Appeal No. 385/1996 being aggrieved by the Judgment and order dated 27.11.1996 passed by the Additional Sessions Judge, Gondia in Sessions Trial No. 87/92 convicting him for the offence punishable under Section 304 Part I of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 7 years and to pay a fine of Rs. 2000/- and in default to undergo simple imprisonment for 6 months.

(3.) The accused has been acquitted for the offence punishable under Section 302 of the Indian Penal Code. The State of Maharashtra being aggrieved by the order of acquittal of the accused for the offence punishable under Section 302 of the Indian Penal Code has preferred Criminal Appeal No. 85/1997.